STATE OF UTTARAKHAND Vs. RODHU AND ORS.

JUDGEMENT

(1.) These two Government Appeals being connected are being disposed of by common judgment.

(2.) These Government Appeals, preferred under Sec. 378 (3) of Code of Criminal Procedure, 1973, are directed against the judgment and order dtd. 6/11/2015, passed by the learned IIIrd Additional Sessions Judge, Haridwar in Sessions Trial No. 05 of 2010 and Sessions Trial No. 333 of 2010, whereby the said Court has acquitted the accused/respondent Rodhu and Meghraj from the charge of offences punishable under Sec. 323, 307, 504 and 506 of I.P.C.

(3.) Heard learned counsel for the parties and carefully perused the lower Court record.