CHHOTE LAL RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned Additional Public Prosecutor appearing on behalf of the State and learned counsel for the respondent nos. 2 to 6.

(2.) This appeal has been filed against the judgment of acquittal dtd. 19/9/2022 passed by the learned Sessions Judge, Muzaffarpur in Sessions Trial No. 548 of 2015 arising out of Aurai P.S. Case No. 39 of 2015, whereby and whereunder the respondent nos. 2 to 6 have been acquitted from the charges under Ss. 302/34 and 201 of the Indian Penal Code.

(3.) The relevant facts, in brief, are as follows: