VIKAS SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Naved Ali, learned Counsel for the appellant, Sri Kapil Mishra, learned Counsel for the respondent no. 2, Sri S.K. Singh, learned counsel for the respondent no. 3, Sri Ashish Kumar Singh, learned Counsel for the respondent no. 4, Sri Nagendra Mohan Singh, learned Counsel for the respondent no. 7 and Sri R.D. Shahi, learned Counsel assisted by Sri Anand Yadav, Advocate, for the respondent no. 8.

(2.) This is an appeal under Sec. 372 Cr.P.C. by the informant against acquittal of the respondents in Sessions Trial No. 357 of 2011, Criminal Case No. 100 of 2023 arising out of Case Crime No. 555 of 2010, under Ss. 147, 149, 307, 504, 506 IPC and 27 Arms Act, Police Station- Maharajganj, Faizabad (Ayodhaya), wherein they had been charged of having committed the offence punishable under Sec. 147, 149, 307, 504, 506 IPC and Sec. 27 of the Arms Act, 1925.

(3.) Out of seven respondents two, namely, Girish Pandey @ Duppul Pandey respondent no. 5 and Vijay Kumar Gupta respondent no. 6 have been acquitted by the trial Court and their acquittal has been upheld in this very appeal by a Division Bench of this Court on 20/12/2024. As regards other respondents the two Hon'ble Judges, who were part of the Bench diferred on the question of their acquittal, as such, this appeal has been placed before this Bench.