STATE OF BIHAR Vs. MURARI PRASAD

JUDGEMENT

(1.) Heard Mr. Abhimanyu Sharma, learned APP appearing for the appellant and Mr. Anjani Kumar, learned Senior counsel appearing for the respondents.

(2.) The present appeal has been preferred by the State of Bihar against the judgment dated 27.03.1996 passed in Sessions Trial No. 474 of 1994 by the learned 5th Additional Sessions Judge, Nalanda at Biharsharif, whereby the respondent nos. 1 and 2 have been acquitted of the charge under Sections 302/34 of the IPC and Section 27 of the Arms Act.

(3.) Mr. Ashwini Kumar Sinha, learned APP has appeared on behalf of the appellant, however, Mr. Anjani Kumar, learned Senior counsel, who is now Additional Advocate General has assisted this Court on behalf of the respondents with due permission of this Court, since the appeal was filed in the year 1996, when he was not the Additional Advocate General and he had accepted the brief before his stuit as the Additional Advocate General.