- (1.) WE have heard Sri K.N. Mullah, learned A.G.A. appearing for the appellant -State, and Sri Anil Srivastava, learned counsel appearing for the respondents -accused. Perused the record.
(2.) AS per report dated 12.9.2012 of Sri V.K. Srivastava, O.S.D. accused -respondents no. 1, 3 and 5 have died, therefore, appeal against them stand abated.
(3.) THIS government appeal is preferred under Section 378 Cr.P.C. on behalf of State of U.P. against the accused -respondents, namely Munna Lal son of Babu Ram, Mathura Prasad son of Mihi Lal, Sadhu son of Ved Ram, Dori Lal son of Sadhu Ram and Kali Charan son of Murlidhar. The appellant challenges the validity and correctness of the impugned judgment and order dated 10.9.1984 passed by IVth Additional Sessions Judge, Etah in S.T. No. 723 of 1983. The accused -respondents were put on trial for the charges under Sections 148 and 307/149 I.P.C. by the Police Station -Soron and acquitted by the impugned judgment dated 10.9.1984, aforesaid.;