BALA KRISHNA NARAYANA,J. - (1.) Case called out. Heard Sri A.N. Mulla, learned A.G.A. for the State and perused the judgment impugned in the instant Government Appeal.
(2.) Report of the Chief Judicial Magistrate, Etah dated 18.06.2016, which in on the record of this appeal, indicates that accused-respondent nos. 1 and 2 namely Din Dayal s/o Kuber Singh and Amar Singh s/o Din Dayal have died 20 and 9 years before, respectively. In view of above, this appeal is dismissed as abated qua accused-respondent nos. 1 and 2.
(3.) By way of instant Government Appeal the appellant (State) is seeking leave to appeal against the judgment and order of acquittal dated 03.03.1984 passed by Special Judge, (E.C. Act) Etah in Sessions Trial No. 804 of 1983 (State v. Din Dayal and others) by which the accused-respondent nos. 1, 2 and 3Din Dayal, Amar Singh and Daya Ram were acquitted of the charged levelled against them under Section 302 read with Section 34 IPC.;