THE STATE OF BIHAR Vs. SUSHIL KUMAR

JUDGEMENT

(1.) The appellant herein, State of Bihar, has filed this application, under Sec. 378(1)(3) of the Code of Criminal Procedure, against the acquittal of the sole respondent herein, under Sec. 302 read with Sec. 34 of the Indian Penal Code, by the judgment and order, dated 05.06.2015, passed, in Sessions Trial No. 919 of 2012, by learned Additional Sessions Judge V, Begusarai.

(2.) The case of the prosecution is, in brief, as follows:

(3.) At the trial, when a charge, under Sec. 302 read with Sec. 34 of the Indian Penal Code, was framed against the accused, he pleaded not guilty thereto.