STATE OF WEST BENGAL Vs. MAHESWAR JADAV

JUDGEMENT

(1.) The present appeal at the instance of the State arises out of a judgement and order of acquittal dtd. 18/6/1988 passed by Learned Additional Sessions Judge, 3rd Court, Howrah, in S.T. case no. XXI (July) 1987 (arising out of Howrah GRPS Case No. 32 dtd. 27/2/1983).

(2.) By the impugned judgement the learned trial court found the accused (respondent herein) not guilty under Sec. 307 IPC and thus acquitted him under Sec. 235(1) of the Code of Criminal Procedure.

(3.) The State felt aggrieved with the impugned judgement dtd. 18/6/1988 and thus preferred the instant appeal.