Kaushal Jayendra Thaker, J. - (1.) Heard learned A.G.A. Shri Anil Srivastava, learned counsel for the respondent is absent when the matter is called out. Since this is a very old appeal more particularly of the year 2007, this Court proceed to decide the matter finally after hearing the learned A.G.A. and perusing the record.
(2.) This appeal is preferred by the State being aggrieved by the judgment and order dated 12.1.2007 passed by 2nd Additional Sessions Judge, Faizabad in Sessions Trial No. 385 of 2004 acquitting the accused-respondents from the charges levelled against him under Section 308 read with Section 34, Section 504 and Section 506 of Indian Penal Code, 1908.
(3.) The learned A.G.A. has vehemently contended that the judgment passed by learned Additional Sessions is bad in the eye of law.;