STATE OF UTTARAKHAND Vs. RINKU

JUDGEMENT

(1.) Heard learned Counsel for the parties on the appeal.

(2.) These appeals have been filed by the State of Uttarakhand against the judgment and order dtd. 18/11/2014 passed by the learned Sessions Judge, Dehradun in S.T. No. 14/2011 (State Vs. Raj Kumar Maurya and others), under Ss. 452/ 307/ 34/ 506 I.P.C. and other connected S.T. No. 56/ 2012 (State Vs. Rinku), under Sec. 25/4 of Arms Act, S.T. No. 83/2012 (State Vs. Raj Kumar Maurya), under Sec. 25/4 of Arms Act, S.T. No. 98/2012 (State Vs. Nitin @ Chhogi), under Sec. 25/4 of Arms Act and S.T. No. 99/2012 (State Vs. Vinod@ Dhoni), under Sec. 25/ 4 of Arms Act. (All connected Sessions Trial are under Sec. 25/4 of Arms Act).

(3.) All these Sessions Trial were decided by the learned trial court by this common judgment and order, whereby, the respondents/accused were acquitted from the charges.