STATE OF U P Vs. JEETENDRA SHARMA

JUDGEMENT

(1.) The State of U.P. has preferred this appeal against judgment and order dated 20/10/1993 passed in Sessions Trial No. 68 of 1988 by the then III AddI. Sessions Judge, Ghaziabad. By the impugned judgment and order the accused-respondents have been acquitted of the charges under sections 306 and 302 I.P.C. A revision was filed by informant, Dharam Pal Sharma against the said acquittal. Mahila Dakshata Samiti filed a miscellaneous case for expunging the remarks made by the trial Judge in paragraph No. 55(a) to (d). All the three matters are being decided by this common judgment.

(2.) Sri S.K. Pal, learned A.G.A. for the State, and Sri P.N. Misra, learned Senior Counsel, for the respondents have been heard and record has been perused. None turned up from the side of the revisionist and applicant in Criminal Revision and Misc. Criminal Case respectively.

(3.) The fact in issue is the death of Tripta Sharma. Respondent, Jeetendra Pal Sharma, is the husband of the deceased, Jagdish Sharma is the Jeth, Sumitra Rani is the mother-in-law and Usha Rani is married nanad of the deceased. Surendra Mohan Kalhan was nandol, who died during trial and the case was ordered to abate against him on 15-11- 1991.