STATE OF U.P Vs. PRAHLAD

JUDGEMENT

(1.) Heard Sri Jitendra Kumar Jaiswal, learned A.G.A. for the State/appellant and perused the trial court record.

(2.) The instant government appeal has been instituted u/s 378 Cr.P.C. along with application for leave to appeal against impugned judgement and order dtd. 14/2/2020 passed by Additional Sessions Judge, Court No. 13, Muzaffar Nagar in Sessions Trial No. 450 of 2007 (State Vs. Prahlad & Ors.) and Sessions Trial No. 367 of 2008 (State Vs. Dev Dutt) arising out of Case Crime No. 534 of 2006 under Ss. 147, 148, 149, 302, 506, 120-B I.P.C., Police Station- Charthawal, District- Muzaffar Nagar.

(3.) By the impugned judgement and order, the trial court acquitted the accused-respondents, namely Prahlad, Ghasitoo, Anil Kumar, Tejpal, Abdul Wahab, Satyapal, Subhash Chand, Tahseen, Mudasir, Zaheer, Gulsher, Amzad, Sanjesh @ Pintu, Suresh, Vishwash Kumar and Dev Dutt from the charge under Sec. 302/34 I.P.C.