UMESH KUMAR SINGH Vs. STATE OF BIHAR.

JUDGEMENT

(1.) Heard Ms. Bela Singh, learned counsel for the appellant.

(2.) This appeal under the proviso to Section 372 of the Code of Criminal Procedure has been preferred by the appellant challenging the judgment dated 04.12.2019 passed by the learned Additional Sessions Judge-X, Patna in Sessions Trial No.1194 of 2011 by which respondent nos. 2 to 4 have been acquitted from charges under Sections 341, 379, 427 and 504 read with 34 of the Indian Penal Code and convicted them for the lesser offence under Section 323 of the Indian Penal Code in place of charge under Section 307 of the Indian Penal Code and extended them the benefit of Section 3 of the Probation of Offenders Act.

(3.) While arguing the case, learned counsel for the appellant has filed certified copy of the FIR, charge sheet and deposition of witnesses. Let the same be kept on record.