STATE OF U.P. Vs. KHACHERU

JUDGEMENT

(1.) This Government Appeal No. 745 of 1981 under Section 378 Cr.P.C. has been preferred by State of U.P. against Khacheru son of Kewal, Zilley son of Kewal, Bhulley son of Khacheru and Satish son of Khacheru, all resident of village Amipur Baleni, Police Station- Pilana, District- Meerut against the impugned judgment and order dated 23.12.1980 passed by Vth Additional Sessions Judge Meerut in Sessions Trial No. 483 of 1979 whereby he has recorded a finding of acquittal against all the four respondents in Case Crime No. 103 of 1979 under Sections 302/34 and 323/34 I.P.C.

(2.) The impugned judgment and order has been challenged on the ground that it is against law and facts of the case. It is perverse because it is against the weight of evidence on record.

(3.) During the pendency of this Government Appeal, accused respondents Khacheru, Zilley and Bhulley have died, therefore, the appeal filed against them stood abated vide order dated 8.11.2005.