H.N.Seth, J. - (1.) This appeal by the State Government is directed against the judgment and order of IV Addl. District and Sessions Judge, Allahabad dated 30th April, 1976 acquitting respondent Shiv Murat of an offence under Section 302 I.P.C.
(2.) Connected Criminal Revision No. 634 of 1976 is by Lal Bahadur the person, who had lodged the first information report in the case. He also prays that the aforementioned order of acquittal be, in exercise of revisional Jurisdiction, set aside.
(3.) The charge against respondent Shiv Murat was that on 22nd Oct. 1974 at about 3 A. M. in House No. 176, Chak Niratul, police station Khuldabad, Allahabad he committed the murder of Santosh Narain Tripathi by inflicting a number of stab wounds on him and was thus liable for committing an offence punishable under Section 302 I.P.C.;