KUNDAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal has been filed under Sec. 372 of the Criminal Procedure Code, putting to challenge the judgment and order dtd. 29/9/2021 passed in Sessions Trial No. 13 of 2021 arising out of Makhdumpur (Tehta O.P) P.S. Case No. 23 of 2020 by learned Additional Sessions Judge-V, Jehanabad who has recorded acquittal of respondent nos. 2 and 3 of charge of the offence punishable under Ss. 302, 201, 120(B) and 34 of the Indian Penal Code.

(2.) We have heard Mr. Ashhar Mustafa, learned counsel on behalf of the appellant and Mr. Abhimanyu Sharma, learned Additional Public Prosecutor on behalf of the State.

(3.) The charges were framed against three accused persons by the learned Additional Sessions Judge-V, Jehanabad for commission of the offences punishable under Sec. 302/34, 328/34, 201/34 and 120(B) of the Indian Penal Code. Respondent no. 2, namely, Birendra Kumar @ Pappu and respondent no. 3, namely, Baljeet Kumar have been acquitted of all charges by the impugned judgment and order dtd. 29/9/2021 of the trial court.