- (1.) We have heard learned AGA for the State and perused the record.
(2.) The State has challenged the judgment and order dated 26.7.2005, passed by Addl. Sessions Judge, court no.3, Lakhimpur Kheri in Sessions Trial No. 840 of 2004 State v. Nisar and others arising out of Crime No. 188 of 2004, under section 307/34 IPC, Police Station-Haidrabad, district Lakhimpur Kheri.
(3.) According to prosecution, complainant Yaseen Khan on 8.5.2004, lodged an FIR at 22.10 p.m. at Police Station Haidrabad, district Lakhimpur Kheri, that he has purchased a plot in the village on which constructions was going on under supervision of his son on 8.5.2004. The accused respondents Nisar Khan, Irfan Khan and Anwar reached the spot and had fired upon Basheer Khan as a result of which he has fallen down.;