JUDGEMENT
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(1.)Heard Sri Kailash Prakash Pathak, learned AGA appearing for the appellant State of U.P. as well as Sri Santosh Kumar Tiwari, learned counsel appearing for the sole surviving accused/respondent no.4-Man Singh.
(2.)In the present case out of four accused respondents persons, namely, (i) Pooran Singh, (ii) Kashmir Singh, (iii) Jaswant Singh and (iv) Man Singh, three accused persons being (i) Pooran Singh, (ii) Kashmir Singh and (iii) Jaswant Singh died and appeal in so far as the said accused persons has already been abated. Now, the only accused Man Singh is alive. Therefore, we proceed to hear the matter on merits in respect of accused Man Singh alone.
(3.)Present government appeal has been preferred against the judgement and order dtd. 7/9/1983, passed by the Vith Additional District and Sessions Judge, Bareilly in Session Trial No. 610 of 1982 (State vs. Pooran Singh and Others), arising out of Case Crime No.197/1982, under Sec. 302/34 and 307/34 IPC, Police Station Baheri, District Bareilly, whereby the accused persons have been acquitted by the learned Trial Court.
STORY AS PER FIR
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