SUGIYA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Dilip Kumar Jha, learned counsel for the Appellant; Mr. Yogesh Chandra Verma, learned senior counsel along with Ms. Neeta Quadros, learned counsel for the Respondents no.2 to 4 and Mr. Sadanand Paswan, learned Special P.P. for the State.

(2.) The present appeal has been preferred by the informant of Nawada Mufassil P.S. Case No. 113 of 2013 being aggrieved by the judgment dtd. 30/7/2019 passed by the learned Additional Sessions Judge-I cum Special Judge, Nawada in Special (H) Case No. 19 of 2014 by which the Respondents no. 2 to 4 have been acquitted of the charges under Ss. 302/34 of the Indian Penal Code and Sec. 3(2)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as the "SC/ST Act").

(3.) The allegation against the Respondents no. 2 to 4 was of assaulting the deceased leading to his death.