STATE OF BIHAR Vs. SUDHANSHU KUMAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The State of Bihar and the informant of Begusarai Muffasil P.S. Case No. 327/03 has filed two appeals each arising out of judgment dated 19.08.2011, passed by Additional Sessions Judge-V, Begusarai, in Sessions Trial No. 150 of 2004 and 340 of 2005, whereunder the respondents Mahant Tribhuwan Das, Sampu Singh and Sunil Singh in Sessions Trial No. 150 of 2004 and respondents Sudhanshu Kumar @ Lallan Singh, Bhushan Bhagat @ Bhushan Chaurasia and Abhay Siungh in Sessions Trial No. 340 of 2005 have been acquitted for the charged offences under Sections 302, 302/34, 307 of the Indian Penal Code and Section 27 of the Arms Act.

(3.) Before we consider the merit of the submission of the counsel for the parties, it is necessary to mention that we shall consider the prosecution case and the evidence of witnesses recorded in support thereof from the records of Sessions Trial No. 150 of 2004 as the said Sessions Trial and the other trial i.e. Sessions Trial No. 340/05 arise out of same P.S. case i.e. Begusarai Muffasil P.S. Case No. 327/03.