NETRAPAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Occasioning dissatisfaction the present criminal appeal purported to be under Sec. 372 of the Criminal Procedure Code, 1973 (Cr.P.C.) has been instituted by the appellant-informant against the judgment and order dtd. 6/1/2018 passed by Additional District and Sessions Judge, Court No.3, Hathras in Session Trial No.615 of 2005, (State Vs. Lekhraj & others) in Case Crime No.254 of 2004, P.S. Sikandarau, District Hathras purported to be under Sec. 302 IPC acquitting the accused herein, who are four in number.

(2.) The present appeal was presented before this Court on 4/4/2018 and on 6/4/2018 the records were summoned.

(3.) On 23/5/2018, 8/11/2021, 31/1/2022, 7/2/2022 and 11/2/2022, this Court passed the following orders:- On 23/5/2018