JAI PRAKASH SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) Application for leave to file appeal against the judgment and order dated 26.10.2016 passed by Additional Session Judge, Court No. 6, Mirzapur in S.T. No. 148 of 2016 (State Vs. Amul Kumar Singh @ Om Prakash Singh and another) pertaining to Case Crime No. 536 of 2005, under Sec. 3(1) of U.P. Gangster and Anti Social Activities Prevention Act 1986, Police Station Adalhat, District Mirzapur, has been moved by Shri Jai Prakash Singh.

(3.) Learned counsel for the applicant-appellant contended that in one of cases shown against the respondents in the gang chart Case Crime No. 327A of 2004 under sections 147, 323, 427, 504 and 506 I.P.C. P.S. Adalhat, District Mirzapur, the applicant-appellant is the first informant and so though he was not called as a witness, he is interested in conviction of the respondents in Case Crime No. 536 of 2005 under Sec. 3(1) of U.P. Gangster and Anti Social Activities Prevention Act 1986.