STATE OF U.P. Vs. UDAIRAJ

JUDGEMENT

(1.) Government Appeal under Section 378 Cr.P.C. has been filed by the State of U.P. against accused-respondents, Udai Raj s/o Matabheekh Sharma, Amla, s/o late Udairaj sharma, Nanku alias Ramdhwaj, s/o Ram Naghaol Sharma, all r/o village Auka, P.S. Baksha, District Jaunpur, against the impugned judgment and order dated 04.08.1983, whereby learned Sessions Judge, Jaunpur, has acquitted all the respondents, u/s 302/34 IPC in S.T.No.127 of 1982, P.S. Baksha, District Jaunpur. Criminal Revision No.-40 of 1984 has been filed by informant Jai Shankar Sharma against the aforesaid respondents challenging the legality, correctness and propriety of the aforesaid judgment and order dated 04.08.1983.

(2.) The aforesaid criminal appeal and criminal revision have arisen out of the same impugned judgment and order, therefore, they are being disposed of by this common judgment.

(3.) During the pendency of this criminal appeal and criminal revision, accused respondent Udai Raj had died, therefore, the appeal and revision have abated against him, vide order dated 24.3.2014. This judgment pertains only to respondents Amla and Nanku @ Ram Dhwaj.