STATE OF UTTAR PRADESH Vs. RAM SWARUP

JUDGEMENT

(1.) This Govt. Appeal has been filed against the judgment and order of acquittal passed by the Vth Additional District and Sessions Judge, Shahjahanpur in Sessions Trial No. 371 of 1977 whereby the respondents have been acquitted of the charges under Sections 1 48, 302/149 and 307/149 Indian Penal Code.

(2.) We have heard Sri K.C. Saxena learned Addl. Govt. Advocate on behalf of the State and Sri P.N. Lal learned counel who has put in appearance on behalf of the respondents Ram Swaroop, Parmeshwar Din, Anant Ram, Satya Dev and Radhey Shyam.

(3.) All the respondents are closely related inasmuch as Ram Swaroop is the son of the Anant Ram and the remaining respondents are all brothers being sons of Ram Dayal.