STATE OF U P Vs. GAYUR AND OTHERS

JUDGEMENT

(1.) This Government Appeal under Section 378 Cr.P.C. has been filed by State of Uttar Pradesh against the judgment and order dated 18.05.2017 passed by Sri C.K. Kulshreshtha, Additional District and Sessions Judge, Court No.7, Muzaffar Nagar is Session Trial Nos.820 of 2000, 821 of 2000 and 819 of 2000, insofar as it relates to the acquittal of accused-respondents (1) Gayur, (2) Mustkeem, (3) Sardar Ali, (4) Mohd. Waris @ Raja and (5) Ashfaq @ Nanhe.

(2.) Accused-Respondent 5 Ashfaq @ Nanhe has been acquitted of the offence under Section 27 Arms Act, 1959.

(3.) By the impugned judgment and order, accused-respondents 4 and 5 Mohd. Waris @ Raja and Ashfaq @ Nanhey have been acquitted of the charges under Section 3 of Explosive Substances Act, 1908 in Sessions Trial No.821 of 2000 and under Section 3 of Passport Act, 1967. Accused-respondents (1) Gayur, (2) Mustkeem and (3) Sardar Ali have been acquitted of charges under Sections 121, 121-A, 122 and 123 IPC.