STATE OF U.P. Vs. MAHESH

JUDGEMENT

(1.) Heard learned A.G.A. for the State and perused the trial court record.

(2.) The instant government appeal along with application for permission to leave to appeal has been instituted u/s 378 (3) Cr.P.C. against impugned judgement and order dtd. 26/5/2017 passed by Additional District and Sessions Judge, Court No. 13, Aligarh, in Sessions Trial No. 349 of 2006 (State of U.P. Vs. Mahesh and Others) arising out of Case Crime No. 157 of 2005 u/s 147, 307/149, 332, 333, 353 I.P.C. and 7-A of Criminal Law Amendment Act, P.S.- Atrauli, District- Aligarh.

(3.) By the impugned judgement and order, the trial court had acquitted the accused-respondents, namely, Mahesh, Ganga, Gopal, Kamal Singh, Rakesh, Hariom, Kanhaiya and Malkhan of charge u/s 147, 307/149, 332, 333, 353 I.P.C. and 7-A of Criminal Law Amendment Act.