State Of U.P. vs Gulam And 3 Others
2017 Latest Caselaw 528 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 
Case :- GOVERNMENT APPEAL No. - 796 of 2017
 
Appellant :- State Of U.P.
 
Respondent :- Gulam And 3 Others
 
Counsel for Appellant :- G.A.
 

 
Hon'ble Shashi Kant Gupta,J.

Hon'ble Abhai Kumar,J.

Heard learned A.G.A. for the State appellant-applicant and perused the material on record.

This application has been filed by the State appellant-applicant with the prayer that leave to appeal may be granted against the judgement and order dated 7.11.2016, passed in Sessions Trial No.1131 of 2011 (State Vs. Gulam and others), arising out of Case Crime No.710 of 2010, under section 307/34 IPC, P.S. Budhana, District Muzaffar Nagar by the learned Additional Sessions Judge, Court No.1, Muzaffar Nagar whereby the accused respondents have been acquitted for the offence punishable under the sections referred to above.

From the perusal of judgement and evidence, it appears that the findings of acquittal require reconsideration. Therefore, leave to appeal is granted.

The application is allowed.

Accordingly, the Government Appeal is admitted.

Summon the record.

Issue bailable warrants to the accused-respondents through CJM concerned returnable within four weeks from today. In case the accused-respondents are arrested or appear before the court of CJM concerned, they may be released on bail upon furnishing personal bond of Rs. 20,000/- and two sureties each in the like amount to the satisfaction of the Magistrate concerned and further on the undertaking that they shall appear before this Court on 5.7.2017.

List on 5.7.2017.

On the said date accused respondents shall remain present before this Court.

Order Date :- 11.5.2017

Ajeet