STATE OF U.P. Vs. BHAGIRATH SINGH

JUDGEMENT

(1.) Heard Shri Ratan Singh, learned AGA representing the State and perused the record.

(2.) Instant government appeal is being preferred against the judgement and order of acquittal dtd. 16/9/2019 whereby the learned Additional Sessions Judge, (Fast Track), Mainpuri by a common judgement has decided two sessions trials i.e. Session Trial No. 73 of 2017 (State of U.P. vs. Bhagirath Singh and another) and Session Trial No.149 of 2017 (State of U.P. vs. Vasudev), arising out of Case Crime No. 588/16, under Ss. 498-A, 304-B IPC and Sec. 3/4 of D.P. Act, P.S. Ghiror, District Mainpuri by which the learned trial Judge has acquitted the accused persons from the charges u/s 498-A, 304-B IPC and also from alternate charge u/s 302 I.P.C.

(3.) Before come to the merits of the case, it is imperative to give bare-skeleton facts of the case which have given rise to the present government appeal.