STATE OF U.P. Vs. CHANDRAMA AND ORS.

JUDGEMENT

(1.) Heard learned A.G.A. for the appellant and learned counsel for the respondent. The present is an appeal arising out of judgment and order dated 7.3.1986 passed by Special Judge, Deoria in Criminal Case No. 85 of 1984 by means of which the accused -respondents Chandrama and Ramji have been acquitted for the charges punishable under Sec. 3/7 of E.C. Act.

(2.) As per office report, during the pendency of the appeal before this Court, respondent No. 2 Ramji has already expired and, therefore, the appeal against respondent No. 2 was abated by order of this Court dated 13.7.2015.

(3.) The case of the prosecution is as under: