- (1.) Challenging the legality and correctness of the judgment and order dated 6.8.2014 passed by learned Additional Sessions Judge, Court No. 6, Meerut in four consolidated session trials S.T. No. 371 of 2011 ( State Vs. Anil Kumar and others), S.T. No. 372 of 2011 ( State Vs. Anil Kumar ), S.T. No. 845 of 2011 ( State Vs. Krishna Pal) and S.T. No. 1182 of 2012 ( State Vs. Parvender and others) whereby acquitting all the accused persons from the charges levelled against them, the complainant Omveer Singh has preferred this criminal appeal under Section 372 Cr.P.C.
(2.) Heard learned counsel for the appellant and learned A.G.A. on the point of admission and perused the impugned judgment.
(3.) The prosecution story, in brief, is that on 22.6.2010 at about 9.30 A.M. when the complainant/appellant Omveer Singh was returning to his home, he heard the sound of firing coming from the street. He rushed towards the street and saw 3 unknown miscreants, killing his son Sandeep, by indiscriminate firing in front of the house of Dr. Walliyan. After the occurrence, all the miscreants ran away from the spot on two motor-bikes. Due to shock of fearful sight, the complainant could not notice the numbers of motorcycles. On reaching home he was informed that Sonu @ Sandeep son of Gopal Singh had asked his son by a phone call to come out of his house.;