SARYU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The informant petitioner has preferred this revision application against the judgment and order dated 29.06.2002 passed by the learned Additional Sessions Judge, F.T.C.II, Gaya in S.T.No.7/2001/402/1999 by which the accused opposite party no.2 has been acquitted for the charge under Sections 302/34 and 358 of the I.P.C. and Section 27 of the Arms Act.

(2.) Heard the learned counsel for the petitioner and the learned counsel for the opposite parties and perused the records.

(3.) It appears from the impugned judgment that the learned trial court has considered the prosecution evidence as well as the defence evidence and has come to the conclusion that the prosecution has not succeeded in proving the charges against the accused beyond all shadow of doubts. Accordingly, the accused has been acquitted.