- (1.) Leave granted.
(2.) This appeal is directed against the final order dated 15.7.2015 passed by the High Court of Judicature at Allahabad in Government Appeal No. 2068 of 2015.
(3.) Briefly, the prosecution case is that Crime No. 87 of 2009 was registered against the respondents in FIR lodged by the informant (PW 1) at Adarsh Mandi police station, Shamli to the effect that on 11th March, 2009 the respondents, forming into an unlawful assembly with some other unknown assailants, attacked his son with knives and hocky sticks causing serious injuries leading to the death of the victim. In pursuance thereof, investigation was carried out and the accused respondents were charged under Sections 147, 148 and 304/149, IPC and section 24(4) of the Arms Act. On their denial of having committed the offence, the case was committed for trial. However, the trial Court came to the conclusion that the charges against the accused respondents were not proved beyond reasonable doubt and acquitted them.;