MAHESH RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) NONE turned up on behalf of the appellant. Similar was the position earlier also.

(2.) HEARD learned Additional Public Prosecutor representing the State.

(3.) THIS is an appeal preferred against order of acquittal of respondents by 11th Additional Sessions Judge, Saran at Chapra in Criminal Appeal No. 18/2001 on 30.04.2004 setting aside order of their conviction by Sri Satyendra Rajak, Judicial Magistrate, 1st Class, Chapra, in Complaint Case No. C409/97/Trial No. 912/2001 for offences under Section 323, 379, 427 of the Indian Penal Code, respectively sentenced to undergo simple imprisonment for six months under section 323 of the Indian Penal Code, one month U/s 427 and one year each U/s 379 of the Indian Penal Code.