ANAND KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Present revision has been preferred against the judgment and order dated 30.09.2009 passed by the learned ADJ, Court No. 7, Ghaziabad in ST. No. 997 of 2006 (State v. Dharampal and others) u/s. 302/34, IPC and S.T. No. 1102 of 2006 (State v. Mahavir) u/s. 25 Arms Act, whereby it has acquitted all the three accused who faced the trial. Vide order dated 11.11.2009 notices to respondents were issued and lower court record was summoned by the court. It seems that revision has not been admitted so far and the matter has not been heard.

(2.) Today Sheshadri Trivedi, Advocate, holding brief of Sri. Satish Trivedi, learned counsel for the revisionist as well as Sri. Ansuman Vidu Chandra, learned counsel for the respondent No. 2 are present. The State is represented by the learned AGA.

(3.) The submissions made at the bar have been heard at length and apart from perusing the impugned judgment I have also perused the relevant evidence from original record.