KAKU SOOD Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present Cr. Revision petition has been filed against the impugned judgment dtd. 13/12/2021 passed by learned Additional Sessions Judge-V, Purena, in Cr. Revision No. 473 of 2013, CIS No. 647 of 2013 whereby learned Additional Sessions Judge has set aside the judgment dtd. 31/7/2013 passed by learned Judicial Magistrate, 1st Class, Purnea, Shri Ajay Kumar, in G.R. Case No. 1477 of 1997 arising out of K. Hat P.S. Case No. 300 of 1997 whereby the petitioner was acquitted.

(2.) The factual background of this case is that on the complaint of Santosh Kumar Singh under Sec. 156(3) Cr.PC before learned Chief Judicial Magistrate, Purnea, F.I.R. was directed to be lodged against the petitioner and consequently, K. Hat P.S. Case No. 300 of 1997 was registered against the petitioner for the offences punishable under Ss. 420, 406 and 409 of the Indian Penal Code.

(3.) During course of trial, charges were framed under Sec. 420 and 406 of the Indian Penal Code. However, learned Trial Court finally acquitted the petitioner herein/accused. Subsequently, being aggrieved by the judgment of learned Trial Court, the informant, Santosh Kumar Singh, preferred Criminal Revision bearing No. 473 of 2013 in the Court of Sessions, Purnea, and the same was transferred to the Additional Sessions Judge-V, Purnea, for disposal. The said Revision Petition was finally disposed of by learned Additional Sessions Judge-V, by the final order dtd. 13/12/2021 remanding the matter to learned Trial Court to pass fresh judgment.