TOOFANI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Baijant Kumar Mishra, learned counsel for the appellant and learned A.G.A. Sri Ratan Singh through video conferencing.

(2.) The present appeal has been filed against the acquittal order dtd. 11/1/2002 passed by Additional Sessions Judge, Court No.7, Deoria in Sessions Trial No.94 of 1992 (State vs. Yogendra and others) arising out of Case Crime No. 150 of 1991, under Ss. 147, 148, 302, 302/149 IPC P.S. Vishunpura District Doeria now Kushinagar.

(3.) The present appeal has been filed along with delay condonation application filed under Sec. 5 of Limitation Act as well as along with a Misc. Application for granting leave to appeal under Sec. 372 CrPC.