SHIV KUMAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) NONE turned up on repeated calls. It is needless to appoint Amicus curiae.

(2.) HEARD Shri S.N. Prasad, learned Additional Public Prosecutor for the State.

(3.) THIS an appeal preferred against order of acquittal in Complaint Case No. 422C/1999, Trial No. 330/2003 dated 15th February 2003 passed by Sub-Divisional Judicial Magistrate, Hilsa, Nalanda, acquitting the solitary accused respondent no. 2 on the charges under section 406 and 420 of the Indian Penal Code.