CHITRANJAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This criminal appeal under Sec. 372 of the Code of Criminal Procedure, 1973 (in short Cr.P.C.) is directed against the judgment of acquittal date 18/9/2019 passed the learned Presiding Officer Fast Track Court-II, Sasaram at Rohtas in Sessions Trial No. 649 of 2013, arising out of Kargahar (Barhari) P.S. Case No. 135/2013. By the impugned judgment of the trial court the private respondent nos. 2 to 11 have been acquitted of the charges punishable under Ss. 147, 148, 307/149, 302/149 of the Indian Penal Code and Sec. 27 of the Arms Act.

(2.) We have heard Mr. Amit Narayan and Mr. Nagendra Prasad, learned counsel for the appellant and Mr. Ajay Mishra Leaned Additional Public Prosecutor for the State.

(3.) The appellant is the son of the deceased and is, therefore, a victim within the meaning of Sec. 2 (wa) of the Cr.P.C.