STATE OF U.P Vs. SUGHAR SINGH

JUDGEMENT

(1.) We have heard Shri Jitendra Kumar Jaiswal, learned A.G.A. for the State/ appellant, Shri Purshottam Dixit, learned counsel for the first informant, Shri P.C. Sharma, learned counsel for the accused- respondent nos. 2 & 3 Nagendra and Sahdev, Shri Rajiv Sharma, learned counsel for the accused- respondent no. 4 Ashok as well as perused the material available on trial court record.

(2.) The instant Government Appeal is directed against the judgment and order dtd. 4/10/1983 passed in Criminal Sessions Trial No. 80 of 1983 (State Vs. Sughar Singh & 3 Others), arising out of Case Crime No. 183 of 1982, under Sec. 302/34, 307/34, 302, 307 and 109 of I.P.C., Police Station-Kotwali, District Etah, whereby the accused-respondents Sughar Singh, Nagendra, Sahdev and Ashok @ Ranjit have been acquitted from all the charges levelled/framed against them.

(3.) During the pendency of the instant Government Appeal, the accused-respondent no.1 Sughar Singh has already passed away and the same has already been abated qua accused-respondent no.1 by this Court vide order dtd. 7/5/2018.