STATE OF U P Vs. MURLI DHAR PATHAK

JUDGEMENT

(1.) This Government Appeal No.2895 of 1982 under Section 378 Cr.P.C. has been preferred by State of U.P.-appellant challenging the impugned judgment and order of acquittal dated 27.7.1982 delivered by Sri S.D.N. Singh, learned Sessions Judge, Allahabad in S.T. No.17 of 1982 (State Vs. Murlidhar Pathak and three others) under Section 302/34 I.P.C., Police Station Bara, District Allahabad whereby he has recorded a finding of acquittal against the respondent.

(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 Murlidhar Pathak, Ramraj Pathak and Dharmraj Pathak have died and, therefore, vide order dated 30.8.2010 Criminal Appeal filed against them stood abated. This judgment now pertains to accused respondent Gurudutt Pathak alone.