(1.) HEARD learned counsel appearing on behalf of the appellant. None appears on behalf of the respondents.
(2.) THE present appeal has been filed under Section 378(4) of the Code of Criminal Procedure in pursuance of the leave granted by this Court on 7.3.2005 in S.L.A. No. 36 of 2003. The appeal is directed against the judgment of the acquittal dated 26th May, 2003 passed by the learned Judicial Magistrate -1 st Class, Nawada in Complaint Case No. 27 of 1991, corresponding to Trial No. 40 of 1993.
(3.) THE appellant had filed a complaint in the court of the learned Chief Judicial Magistrate, Nawada on 28.1.1991 with respect to an occurrence which is alleged to have taken place between 27.12.1990 to 29.12.1990.