- (1.) Heard learned Additional Government Advocate, learned counsel for the respondents and perused the record.
(2.) With the consent of learned counsel for the parties, the present government appeal is being heard finally.
(3.) The present government appeal arises out of the judgment and order dated 13.11.1986 passed by Special Judge (EC) Act, Badaun in criminal case no. 10 of 1984 whereby respondents, namely, Harish Chandra, Kailash Chandra and Ram Pal Singh have been acquitted for the offence under Section 3/7 of E.C. Act.;