ANIL MANDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal was directed against the judgment and order of acquittal dated November 28, 2019 passed by the learned Additional District and Sessions Judge, Fast Track Court, Rampurhat, Birbhum in Sessions Trial No. 44/ September, 2018 arising out of Case No. 77 of 2018.

(2.) By the impugned judgement and order the respondents Nos 2 to 9 were acquitted of the charges under Ss. 325/304/149 of the Indian Penal Code, 1860.

(3.) Learned Advocate appearing for the appellant submitted that, the prosecution examined 5 witnesses at the trial. Out of the 5 witnesses, 2 were injured eyewitnesses. He submitted that, some persons received injuries in the incident and one person died.