UTKARSH AWASTHI Vs. STATE OF U. P.

JUDGEMENT

(1.) This criminal appeal has been filed with a delay of 2300 days, as per the report of the stamp reporter.

(2.) By means of present criminal appeal, the the appellant/ complainant has challenged the impugned judgment and order dtd. 15/2/2014 passed by learned Additional District and Session Judge, Court No.3, Sitapur, convicting and sentencing the respondents No. 2 to 6 under Ss. 147/148/34, 325/149/34, 427/149/34, 436/427/34, 323/149/34 I.P.C. for a maximum punishment of five years with default stipulation in Session Trial No. 437 2007, arising out of Crime No. 134/2002 relating to Police Station Reusa, District Sitapur and acquitting them from the charges framed against them under Ss. 307, 504, 506 I.P.C.

(3.) Heard Sri Nitin Kumar Mishra, learned counsel for the appellant and Sri Aniruddh Kumar Singh, learned A.G.A.-1 for the State and perused the record.