SUSHIL KUMAR CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The question involved in the instant Criminal Revision is not uncommon and the same came up for consideration before the Hon'ble Supreme Court and different High Courts on number of occasions.

(3.) The issue involved in the instant revision is as to whether an order of acquittal on the basis of benefit of doubt casts stigma on the accused or not and secondly when prosecution failed to prove the charge against the accused persons as well as involvement of the accused persons in the alleged offence, they should be only acquitted or "Honourably Acquitted" by the Trial Court.