Abdul Moin, J. - (1.) Case called out in the revised list.
(2.) Heard Sri Manoj Kumar Dwivedi, learned counsel for the revisionist and Sri Dharmendra Singh, learned Additional Government Advocate. None responds for the respondents No.3 to 10. The learned A.G.A. has indicated that no State appeal has been preferred against the judgment dated 30.7.2004. The same is also apparent as per the office report dated 30.5.2015. There are already two stop orders passed by this Court on 10.2.2017 and 12.7.2017. The matter being 14 years old, the Court is proceeding to hear the same on merits keeping in view the law laid down by the Hon'ble Supreme Court in the case of Madan Lal Kapoor vs. Rajeev Thapar and others, 2007 7 SCC 623.
(3.) By means of the present revision, the revisionist has challenged the judgment and order dated 30th July, 2004 passed by the learned Additional District and Sessions Judge, Fast Track Court No.2, Sultanpur in Sessions Trial No.96 of 1995 inre: State vs. Ram Adhar and others, whereby the learned Trial Court acquitted the accused/opposite parties No.3 to 10 for the offences punishable under Sections 147, 148, 149, 302, 307, 323, 504 and 506 of the I.P.C.;