MD ESLAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present Criminal Revision petition has been preferred by the petitioner /complainant against the impugned judgment of acquittal dtd. 7/7/2022, passed by learned Additional District and Sessions Judge-I, Kaimur at Bhabhua in Criminal Appeal No. 50 of 2019, whereby learned Appellate Court below has upheld the judgment of acquittal dtd. 27/6/2019, passed by learned A.C.J.M-III, Kaimur at Bhabhua in Complaint Case No. 1129 of 2012, whereby learned A.C.J.M. had acquitted the accused persons who are Opposite Party Nos. 2 to 9 herein.

(2.) The present criminal proceeding was initiated by criminal complaint filed by Md. Eslam @ Eslam Duniya against Opposite Parties Nos.2 to 9 making allegation of the offence punishable Ss. 504, 448 and 380 read with Sec. 34 of the Indian Penal Code, allegedly committed on 16/9/2012.

(3.) During trial, altogether following six prosecution witnesses were examined : (i) P.W. 1- Sayara Bibi (Khatoon), (ii) P.W.2- Sarun Bibi, (iii) P.W.3- Habiban Bibi, (iv) P.W.4-Salma Bibi, (v) P.W.5- Md. Islam @ Islam Dhuniya and (vi) P.W.6- Sakur Shekh. However, no documentary evidence was adduced on behalf of the prosecution.