STATE OF U.P. Vs. NARENDRA SINGH

JUDGEMENT

(1.) This appeal against acquittal by appellant State is directed against the impugned judgment and order dtd. 22/4/1985 passed by Special Judge (E.C. Act)/ Additional Sessions Judge, Jalaun at Orai in S.T. No. 143 of 1980 (State Vs. Narendra Singh and another), P.S. Kotwali Orai, district Jalaun by which the accused respondents have been acquitted of the charges under Ss. 302/34, 302 IPC.

(2.) At the very outset, it is very relevant to mention here that during pendency of Appeal, accused respondent No.2 Ramesh has died. Accordingly, by the order dtd. 27/11/2021, this Court passed order directing abatement of Government Appeal as against the accused respondent no.2.

(3.) Now, we are proceeding to consider the government appeal in respect of rest of the accused respondent i.e. Narendra Singh.