STATE OF U.P. Vs. SANJIV KUMAR

JUDGEMENT

(1.) Heard on Admission.

(2.) Challenge in the present acquittal appeal is to the judgment and order dated 20.07.2019 passed by Special Judge, Scheduled Castes and Tribes (Prevention of Atrocities) Act , 1989 in Sessions Trial Nos. 214 of 2013 (State Vs. Sanjiv Kumar and others), 215 of 2013 (State Vs. Niranjiv Kumar @ Manjit), 216 of 2013 (State Vs. Amarpal Singh) and 363 of 2013 (State Vs. Jaspal), acquitting the respondents of all the offences.

(3.) Brief facts of the case are that on 02.01.2013 at about 01:05 pm, FIR was lodged by PW-2, Arvind alleging in it that on that day at about 11:30 am, accused persons caused firearm injury to his uncle Devendra Singh resulting his death.