BUDANI PASI Vs. STATE OF U.P.

JUDGEMENT

(1.) Vide order dtd. 5/3/2025 appeal stood abated in respect of appellant no.2 Rajani Pasi and appellant no.3 Virendar Pasi. Now, we proceed to consider the appeal on behalf of appellant no.1 Budani Pasi.

(2.) Heard Shri Brijesh Kumar Solanki, learned Counsel for the appellants, Shri Ghanshyam Kumar, learned AGA-Ist, for the State and perused the record.

(3.) We have considered the submissions made by learned counsel for the parties and have perused the material available on record.