- (1.) Heard learned counsel for the appellant, Dinesh Kumar Singh @ Shambhu Singh, the informant, and learned A.G.A. Perused the record.
(2.) This is the criminal appeal u/s 372 Cr.P.C. seeking leave to appeal against the impugned judgment and order dated 5.2.2014, passed by learned Additional Sessions Judge, Court No.1, Hathras, in S.T.No.255 of 2007 (State Vs. Hariom @ Santosh and two others), Crime No.31 of 2006, u/s 307 IPC, P.S. Chandapa, District Hathras, whereby he has acquitted accused respondents Hariom @ Santosh and Harish Chandra.
(3.) Be it known that Pratap Singh died during the trial, therefore, his case has stood abated.;