STATE OF U.P. Vs. RAJVIR

JUDGEMENT

(1.) Heard learned A.G.A., for the appellant, Sri P.C. Srivastava for the informant, Sri Ajay Kumar Pandey, counsel for the accused respondents and perused the record.

(2.) This appeal has been preferred by the State of U.P. challenging the validity and correctness of judgment and order dated 31.3.1983 passed by Special Judge, Bulandshahr in Session Trial No. 476 of 1981, State Vs. Rajvir and another, acquitting accused respondents Rajvir and his brother Somvir of the charges punishable under section 302 read with 114, 302 read with 34,323 and 302 IPC.

(3.) The incident is said to have taken place on 27.2.1980 at about 11 A.M., report of which was lodged by first informant Durga Prasad Sharma son of Dhurimal Sharma, resident of village Karaura,Police station Pahasu, district Bulandshahr, at 1.30 P.M. against the aforesaid two accused persons.