JATA SHANKER TIWARI Vs. STATE OF U P

JUDGEMENT

(1.) MR . R.S.Mishra appeared on behalf of the appellant. Mr. V.P.Srivastava, learned Senior Counsel assisted by Mr. A.K.Yadav appeared on behalf of the accused -respondents. Learned AGA appeared on behalf of the State.

(2.) THE present appeal u/s 372 Cr.P.C. on behalf of the complainant/victim has been preferred against the judgment and order of acquittal dated 14.10.2011 passed by Additional Sessions Judge, New Court No. 2, Jaunpur in Sessions Trial No. 408 of 1999 State Vs. Shyam Narayan Yadav and 6 Others, under Section 302 IPC read with Section 34 IPC in respect of accused -respondents Shyam Narayan Yadav, Ram Lochan Yadav, Paras, and under Section 302 IPC read with Section 120 -B IPC against accused -respondents Sant Ram, Vijayee and Ram Ashrey Yadav, arising out of Case Crime No. 429 of 1995 registered u/s 302/34, 302/120B IPC, P.S. Machhalishahar, District Jaunpur.

(3.) LEAVE to appeal was allowed on 4.7.2013 and the appeal was admitted on the same day, i.e., 4.7.2013.