Shashi Kant, J. - (1.) Heard Shri Aditya Tiwari, learned counsel for the applicant and Shri Ajai Kumar Srivastava, learned A.G.A. for the State of U.P.
(2.) This application under Section 482 Cr.P.C. has been filed for quashing of the Charge Sheet No. 171A dated 15.06.2009 filed by the Investigating Officer before the Chief Judicial Magistrate, Faizabad in Case Crime No. 774/08, U/s 307 I.P.C. at Police Station Raunahi, District Faizabad and for quashing of the proceedings arising out of the aforesaid charge sheet.
(3.) A First Information Report as Case Crime no. 774 of 2008, under Section 307 I.P.C. has been lodged against the applicant and other co accused. Wherein, after investigation a charge sheet, annexure 5, has been filed against the co accused Abdul Latif and Sunil Mishra whose trial has been held and after considering the evidence of the prosecution witnesses they have been acquitted vide judgment and order dated 24.03.2009 passed by the Additional Sessions Judge/ F.T.C. IIIrd Faizabad, in S.T. No. 502 of 2008, State v. Abdul Latif & Ors. under Section 307 I.P.C. Police Station-Raunahi, District-Faizabad (annexure 4).;