STATE OF UTTARANCHAL Vs. AMOD KUMAR

JUDGEMENT

(1.) Government Appeal No. 273 of 2006 was preferred by the State of Uttaranchal against the judgment and order dated 19.08.2006, passed by learned Addl. Sessions Judge / II Fast Track Court, Haridwar in Sessions Trial No. 189 of 2003, whereby accused-respondents Amod alias Chhota, Brahma Pal, Surendra Saini and Smt. Nirmala were acquitted of the charge of offences punishable under Sections 302 / 120B / 34 of the Indian Penal Code. Criminal Revision No. 168 of 2006 was preferred by the complainant Prasun Verma against the selfsame judgment and order dated 19.08.2006.

(2.) Since the subject matter of the Govt. Appeal and the Criminal Revision is the same, therefore, they are being discussed and decided by this common judgment and order.

(3.) One Prasun Verma wrote a complaint to Officer In-Charge, Police Station, Jwalapur (District Haridwar on 24.05.2002, regarding the death of his father Ajay Kumar Verma.