(1.) Heard Sri Ratan Singh, learned A.G.A. and Sri Vijay Kumar, learned counsel appearing on behalf of the accusedrespondents.
(2.) In view of the unfortunate incident of fire that which had taken place in the office of Advocate General and an administrative order so passed by Hon'ble The Chief Justice, learned counsel for the accused-respondents Sri Vijay Kumar has supplied a copy of the records of the present appeal to learned A.G.A. and has received the paper book in the Court and both the side agreed to argue the matter on merits, therefore, we proceed to hear the matter.
(3.) State of U.P. has approached this Court while instituting appeal under Sec. 378 of the Criminal Procedure Code (In short Cr.P.C.) assailing the judgment and dtd. 12/10/2020 passed by Additional Sessions Judge, Fast Track Court No.2, Baghpat in Sessions Trial No.161 of 2018 (State Vs. Anuj and 2 others) in Case Crime No.850 of 2017, under Ss. 147, 148, 149, 307, 504, 332, 353 IPC, P.S. Badaut, District Baghpat acquitting the accused respondents.
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