Karuna Nand Bajpayee - (1.) The prayer made in the present application is that a direction may be made to the Additional Chief Judicial Magistrate, Court No.1, Muzaffar Nagar that the trial of applicants in Case No.54/9 of 2015 (State vs. Aqram and others) arising out of Case Crime No.394 of 2014, u/s 452, 323, 325, 506 I.P.C., P.S.-Shahpur, District-Muzaffar Nagar pending in the court below should be decided on the basis of judgement and order dated 20.11.2018 passed with regard to co-accused.
(2.) Heard learned counsel for the applicants and learned A.G.A. and also perused the record.
(3.) Submission of counsel for applicants is that as in another trial with regard to co-accused they have been acquitted and the judgement has been passed in favour of co-accused, therefore, there is no need for these applicants to be tried afresh and on the basis of the judgement of acquittal passed in favour of co-accused the applicants also should be acquitted.;