RUPESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel Ms. Vaishnavi Singh for the appellant/original informant and Smt. Shashi Bala Verma for the Respondent-State.

(2.) The present appeal has been filed by the appellant/original informant under Sec. 372 of the Code of Criminal Procedure, 1973 (hereinafter referred as the 'Code') against the order of conviction dtd. 20/9/2023 and order of sentence dtd. 26/9/2023 passed by learned 3rd Additional Sessions Judge, Madhubani Sessions Trial No. 40 of 2018 arising out of Madhubani Town P.S. Case No. 400 of 2015, whereby the Trial Court has acquitted the present private respondents of the charges levelled against them punishable under Ss. 364, 302 and 201/34 of the I.P.C.

(3.) The prosecution case, in brief, is as under:-