PRITINKER DIWAKER,J - (1.) Delay in filing the Government Appeal is condoned.
(2.) Heard on admission.
(3.) Challenge in this appeal is to the judgment and order dated 30.5.2019 passed by Additional Sessions Judge/FTC-2, Auraiya in Sessions Trial No.109 of 2014, acquitting the accused-respondents of the offences under Sections 302, 201 read with Section 34 of IPC.;