(1.) This Government Appeal has been filed against the judgment of acquittal passed by the 3rd Additional Sessions Judge, Vaishali at Hajipur in Sessions Trial No. 135 of 1990 on 24.2.1994 Under Section s.147, 148, 323, 307, 149 and 379 I.P.C.
(2.) The case of the prosecution, in short, is that on 25.4.1989 the accused persons variously abused the informant and thereafter assaulted him and others and committed theft and also exploded bombs.
(3.) The accused persons were charged Under Section s.307/149, 147, 379 and 323 I.P.C.