STATE OF U P Vs. ONKAR SINGH

JUDGEMENT

(1.) PRESENT Criminal Appeal has been filed by the State under Section 378 Cr.P.C. against judgment and order dated 27th November, 1982 passed by learned III Additional District & Sessions Judge, Hardoi, whereby the learned III Additional District & Sessions Judge, Hardoi has acquitted accused respondents Onkar Singh, Ram Swarup Singh, Ram Chandra Singh, Jwala Singh, Om Prakash Singh, Ram Chandra and Ram Singh of the charges levelled against them for the offences under Sections 148 IPC., 302 IPC read with Section 149 IPC., 307 IPC. read with Section 149 IPC., and 323 IPC., read with Section 149 IPC., and accused respondents Lalji Singh, Ram Roop Singh and Ranvir Singh of the charges levelled against them for the offences under Section 147 I.PC., 302 I.P.C., read with Section 149 I.P.C., 307 I.P.C., read with Section 149 I.P.C. And 323 I.P.C., read with Section 149 I.P.C.

(2.) DURING pendency of appeal, accused respondents Ram Swarup Singh, Jwala Singh, Lalji Singh and Ram Roop Singh have died. Appeal stands abated in respect of them.

(3.) MS . Smiti Sahay, learned Additional Government Advocate appeared for the appellant -State, Sri Nagendra Mohan, Advocate appeared for the accused respondents and Sri Amit Chaudhary, Advocate appeared for the complainant.