STATE OF U.P. Vs. DHARA

JUDGEMENT

(1.) Sri P.K. Singh, Advocate practicing on criminal side for last about 10 years has been appointed as Amicus curiae to represent the respondent-accused as none of the Advocates of his choice appointed by the respondents have put in appearance to pursue this case in their behalf.

(2.) Heard Sri Ram Yash Pandey, learned AGA for the appellant-state, Sri P.K. Singh, Amicus curiae, representing the case of respondent no.3-accused Omvir and perused the record.

(3.) This government appeal has been preferred by the State of U.P. challenging the validity and correctness of the judgment and order dated 20.6.84 passed by the learned Assistant Sessions Judge, Meerut in S.T. No. 112 of 1983 ( State versus Dhara and others) whereby the trial Court has acquitted the respondents-accused under Section 307/34 IPC.