PARSURAM SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) This criminal revision has been preferred against the judgment and order dated 03.12.1996, passed learned Additional Session Judge, Mahoba in S.T. No. 129 of 1992 (State vs. Mohar Singh), under Section 307 IPC, S.T. No. 130 of 1992 (State vs. Mohar Singh) under Section 25(1)(A) Arms Act and S.T. No. 150 of 1992 (State vs. Ram Naresh Singh @ Munni Singh), under Section 29/20 Arms Act, whereby the opposite party no. 2 and 3 have been acquitted of charge under Section 307 IPC and 25(1)(A) Arms Act and under Section 29/30 Arms Act.

(2.) None has appeared on behalf of revisionist to argue this revision.

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