STATE OF U P Vs. SUDHIR KUMAR

JUDGEMENT

(1.) This Government Appeal No.3146 of 1983 under Section 378 Cr.P.C. has been preferred by State of U.P.-appellant challenging the impugned judgment and order of acquittal dated 3.9.1983 delivered by Sri N.P. Verma, VII Additional Sessions Judge, Etah in S.T. No.145 of 1983 (State Vs. Sudhir Kumar and five others) under Section 302/149 I.P.C., Police Station Sidhpura, District Etah whereby he has recorded a finding of acquittal against the respondents.

(2.) The aforesaid judgment and order of acquittal has been challenged on the ground that it is against the law and facts of the case, hence deserves to be set aside.

(3.) During the pendency of this Government Appeal accused respondents no.4 & 5 Gopal and Nahar Singh have died and, therefore, vide order dated 2.12.2010 appeal filed against them stood abated. This judgment now pertains with accused respondents no.1, 2, 3, & 6 Sudhir Kumar, Pappu alias Brij Bhushan, Ram Larete & Gajju.