LAWS(PAT)-2015-12-6

THE STATE OF BIHAR Vs. RAM KISHORE SINGH

Decided On December 02, 2015
THE STATE OF BIHAR Appellant
V/S
Ram Kishore Singh Respondents

JUDGEMENT

(1.) The respondent herein stood charged of the offence punishable under Sections 302/120B of the Indian Penal Code in Sessions Trial No. 445 of 2004 and has been acquitted by the judgment and order, dated 21.04.2015, passed by learned Sessions Judge, Vaishali at Hajipur.

(2.) The State of Bihar, aggrieved by the acquittal of the respondent, have preferred this appeal under Section 378(1) (3) of the Code of Criminal Procedure, 1973. It is evident from the charge itself, framed against the respondent, that on the date of occurrence, he was lodged, in Hajipur Jail, in connection with some other case.

(3.) Before we refer to the prosecution's case as narrated in the First Information Report and the evidence adduced at the trial, we consider it apt to quote the charge framed against respondent:-