STATE OF U.P. Vs. SHAHID

JUDGEMENT

(1.) Heard on Admission.

(2.) Challenge in the present acquittal appeal is to the judgment and order dated 04.7.2019 passed by Additional Sessions Judge, Meerut in Sessions Trial No. 1634 of 2008, acquitting the respondents of the offence under Sections 307/34 and 302/34 of IPC.

(3.) Brief facts of the case are that on 21.6.2018, written report Ex.Ka-1 was lodged by Taiyab Ali alleging in it that on that day, at about 5:00 PM, when his two sons, namely, Anas aged 7 years and Shadab aged 9 years were playing on the road, accused persons came there on their tractor, which was being driven by accused Shahid and then they ran over the tractor on Anas and Shadab by saying that they would kill them. Both Anas and Shadab were taken to hospital, where Anas succumbed to his injuries.