MATARU YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Appellant, the first informant who was examined as P.W.4 before the Trial Court being the victim of the crime in question is challenging the judgment and order dtd. 7/12/2021 passed in Sessions Trial No.223 of 2015 arising out of Sono P.S. Case No.62 of 2015 (GR Case No.563 of 2015) by the learned Additional Sessions Judge-I, Jamui, thereby acquitting the respondent nos.2 to 5 for the offences punishable under Sec. 147, 148, 149, 323, 324, 307 and 302 of the Indian Penal Code.

(2.) Heard the learned counsel appearing for the appellant. He drew our attention to the versions of the alleged eye-witnesses P.W.1, Vinod Yadav, P.W.2 Kailu Yadav @ Anil, P.W.3 Paviya Devi and P.W.6 Sugma Devi @ Sakuna Devi and argued that all these witnesses have deposed about witnessing this occurrence and seeing the accused persons killing the deceased Mohan Yadav by means of weapons. However, the learned Trial Court has wrongly acquitted those accused, who are named as respondent nos.2 to 5.

(3.) We have considered the submissions so advanced. We have also perused the records and proceedings.