STATE OF U P Vs. PARASU RAM YADAV

JUDGEMENT

(1.) THIS Government Appeal has been filed by the State from the judgment and order dated 15th of December, 1981 passed by Assistant Sessions Judge, Ghazipur in Sessions Trial No. 59 of 1980, State v. Parasu Ram Yadav & Ors., acquitting the accused of the charge levelled against them under Sections 307 and 323 each read with Section 34 IPC.

(2.) SINCE accused respondents Parasu Ram Yadav and Sheo Nath were reported having died the appeal against them stood abated vide order dated 13th of October, 2003.

(3.) INJURED Gantti Singh and Dhruv Narayan Singh were got medically examined by Dr. Omkar Narayan, Medical Officer -in -charge, State Dispensary Nandganj, District Ghazipur between 11.05 a.m. to 11.35 a.m. that very noon.