STATE OF U.P. Vs. KEHRI

JUDGEMENT

(1.) Heard on Admission.

(2.) Challenge in the present acquittal appeal is to the judgment and order dated 05.09.2006 passed by Additional Sessions Judge (Fast Track Court), Etah in Sessions Trial No. 517 of 2002, acquitting the respondents of the offence under Section 307 / 34 of IPC.

(3.) Brief facts of the case are that on the basis of FIR dated 13.05.2001 lodged by Sri Ramsnehi, offence under Sections 307 , 504 of IPC was registered against the respondents.