STATE OF U.P. Vs. YOGENDRA

JUDGEMENT

(1.) Heard Ms. Usha Kiran, learned A.G.A., for the appellant (State of U.P.), Shri B.S. Khokher, learned counsel for respondent no.1, Yogendra accused, Shri Satish Trivedi, learned Senior Counsel for respondent no.3, Rajendra and respondent no.4, Rajvir, Shri Manoj Kumar, learned counsel for accused respondent Mahipal Singh and perused the record.

(2.) Respondent no.2, Anil Singh, is reported to be dead, vide Chief Judicial Magistrate's report dated 6.2.2014 and appeal against him has stood abated, vide order dated 10.2.2014.

(3.) This Government Appeal No.46 of 1985, u/s 378 Cr.P.C. has been filed challenging the impugned judgment and order dated 01.10.1984, passed by learned Sessions Judge, Muzaffarnagar in Sessions Trial No.377 of 1983, State Vs. Yogendra and others, u/s 147, 148, 323/149 and 302/149 IPC, Police Station Budhana, District Muzaffarnagar, whereby he has acquitted all the accused respondents, Yogendra, son of Ilam Singh, Anil son of Jagveer Singh, Rajendra son of Jagat Singh Jat, Rajveer son of Lal Singh and Mahipal son of Atar Singh, all resident of village Tanda Majra, Police Station Budhana, District Muzaffarnagar.