ARVIND SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This is an appeal under the proviso to Sec. 372 of the CrPC by the appellant putting to challenge a judgment of acquittal dtd. 25/3/2021 passed by learned 1st Additional District and Sessions Judge, Rohtas at Sasaram in Sessions Trial No. 428 of 2017, arising out of Dinara P.S. Case No. 153 of 2017 registered for the offences punishable under Ss. 341, 323, 307, 302/120-B of the Indian Penal Code and Sec. 27 of the Arms Act. By the said impugned judgment, respondents No. 2 and 3 stand acquitted of the charge of commission of the offences punishable under the aforesaid Ss. of the IPC and the Arms Act.

(2.) The appellant is the son of the deceased and therefore, a victim within the meaning of Sec. 2(wa) of the Code of Criminal Procedure, 1973 (Cr.P.C for short) having locus standi, to question the correctness of the impugned judgment of acquittal.

(3.) We have heard Mr. Yugal Kishore, learned counsel appearing on behalf of the appellant and Mr. Manish Kumar No. 2, learned Additional Public Prosecution representing the State.