MANORI LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) This revision has been preferred against the judgment and order dated 29.03.2004 passed by the learned Additional Session Judge (Fast Track) Court No. 1, Bhadohi in S.T. No. 33 of 1989 ( State Versus Doctor @ Collector Nishad and others), under Sections 307, 504 I.P.C., P.S. Gopiganj, District Bhadohi, whereby opposite party nos. 2, 3, and 4 have been acquitted of the charge under Section 307/34 I.P.C. and they were convicted under Sections 324/34 and 323/34 I.P.C.

(2.) None for the revisionists, whereas this revision is pending since the year 2004 and thus, this Revision is being decided finally.

(3.) Heard learned A.G.A. for the State and perused the record.