Harsh Kumar, J. - (1.) This appeal has been filed by the State of U.P. against the impugned judgment and order dated 30.11.1987 by which the trial court has acquitted the accused respondents from the charges under Section 306 I.P.C.
(2.) Feeling aggrieved, the State has preferred this appeal. During the pendency of the appeal, respondent no.1 Sukhho and respondent no.4 Smt. Mithia have died and appeal as against them has abated vide orders dated 1.10.2012 and 5.1.2017 respectively.
(3.) Heard Shri Shailendra Rathore for the State of U.P. and Shri Sharique Ahmad for surviving accused respondents no.2 and 3 Laiak Ahmad and Ashiq Ali.;