- (1.) This appeal is directed against the judgment and order dated 28.03.2000 in Criminal Appeal No.1378 of 1980 of the High Court of Judicature at Allahabad. By the impugned judgment and order, the High Court has reversed the judgment and order passed by the Sessions Court in convicting the respondents-accused persons under Sections 302, 147, 148 and 149 of the Indian Penal Code.
(2.) The High Court, after re-appreciating the entire evidence on record has come to the conclusion that the order of conviction and the sentence awarded by the Sessions Court is legally not justifiable. Accordingly, has set aside the order and acquitted all the respondents. It is this order which is called in question in this appeal.
(3.) We have heard Mr.Ratnakar Dash, learned senior counsel appearing for the State of Uttar Pradesh, Shri Nagendra Rai, learned senior counsel and Dr.J.N.Dubey, learned senior counsel appearing for the Respondents.;