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

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the records.

(2.) The back up of the case is that aggrieved by the judgment and order of acquittal dated 17.6.2011 passed by Special/Additional District and Sessions Judge, Siddharth Nagar in Session Trial No. 172 of 2009 (State Versus Ram Mahesh Chaudhary and another) arising out of Case Crime No. 455 of 2009, under Section 302 I.P.C., Police Station Dumariyaganj, District Siddharth Nagar, the complainant/first informant has approached this Court under Section 372 Cr.P.C. with prayer to set aside the impugned judgment and to punish the respondent nos. 2 and 3.

(3.) We have heard Sri S.P. Pandey, learned counsel for the appellant and learned A.G.A. for the State and have carefully perused the lower courts record.