STATE OF UTTAR PRADESH Vs. KAMLESH

JUDGEMENT

(1.) Delay in filing the State Appeal is condoned.

(2.) Heard on admission.

(3.) Challenge in this appeal is to the common judgment and order dated 17.10.2018 passed by the 1st Additional District and Sessions Judge, Etawah in Sessions Trial Nos.61 of 2012, 349 of 2012 and 62 of 2012, acquitting all the accused-respondents under Sections 147 , 148 , 302 / 149 of IPC and Section 7 of Criminal Law Amendment Act and further acquitting accused-respondent Kamlesh @ Guddu Mishra under Section 25 / 27 of the Arms Act.