STATE OF U.P. Vs. SHANKER AND ORS.

JUDGEMENT

(1.) Heard learned A.G.A. for the State of U.P.-appellant, learned counsel for the accused-respondents and perused the record.

(2.) This Government Appeal No. 992 of 1983 under Sections 378 Cr.P.C. has been preferred challenging the validity and correctness of the impugned judgment and order of acquittal dated 17.1.1983 passed by First Addl. Munsif Magistrate, Ghazipur in Case No. 140 of 1982 (State Vs. Shankar and others) acquitting the accused-respondents of the charges framed against them under Sections 394 and 411 I.P.C.

(3.) During the pendency of appeal accused-respondents Shankar and Naresh have died, therefore, the appeal against them was abated vide order dated 21.2.2011.