NIRAJ PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the appellant as well as the learned counsel for the respondent nos. 2 to 5.

(2.) This appeal has been preferred on behalf of the appellant for setting aside the judgment and order dtd. 10/5/2020 passed by Fast Track Court-1st Kaimur at Bhabua in Sessions Trial No. 91 of 2007, Trial No. 89 of 2017, arising out of Chand P.S. Case No. 33 of 2006, whereby the respondent nos. 2 to 5 have been acquitted of the charges under Ss. 324/34, 307/34 of the IPC and Ss. 3/4/5 of Explosive Substance Act.

(3.) P.W. 13, Nigam Pandey, the injured, was found lying in a drain. Allegedly, he had suffered bomb splinter injuries. Niraj Pandey is his brother and the informant. He has been examined as PW-12.