RAJENDRA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE Criminal Revision Applications and the Govt. Appeals (S.J.) are directed against the judgment and order dated 20.5.1998 passed by the learned 1st Assistant Sessions Judge, Khagaria in Sessions Case No.224 of 1994 arising from Gogari P.S. Case No.84 of 1994 registered for the offences punishable under sections 363, 365 and 366A of the Indian Penal Code, whereby the court below has acquitted all the accused except Chunna Sah, of the charges.

(2.) BEING aggrieved the informant and the State is before this Court in revision/Govt. appeals.

(3.) IN so far as Criminal Revision No.484 of 1998 and Govt. Appeal (SJ) No.32 of 1998 are concerned, I have gone through the judgment and order of the trial court and I find that the only material against these opposite parties was the statement made by co -accused Munna Sah who stated about the involvement of these accused also in the kidnapping but this statement was neither corroborated during the course of trial nor there were any independent witness led by the prosecution to drive home the allegation against these opposite parties and it is considering these circumstances that the trial court by the judgment and order impugned dated 20.5.1998, acquitted these accused of the offences charged.