INDRAJIT CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated 06.04.2016, passed by the learned Sessions Judge, Bhojpur, Ara, in Sessions Trial No. 338 of 2007, which arose out of Jagdishpur (Ayer) P.S. case No. 119 of 2006, registered under Sections 147, 148, 149, 341, 342, 323, 324, 307, 379 and 504 of the Indian Penal Code (in short IPC) read with Section 27 of the Arms Act, whereby the learned trial Court has acquitted all the accused persons (i.e., respondent Nos. 2 to 7 herein) of the charges framed against them and set them at liberty.

(2.) Assailing the judgment aforementioned, the instant appeal has been preferred, primarily, on the ground that the learned trial Court has not correctly appreciated the evidence and, therefore, the findings arrived at are not sustainable in law and need to be interfered with.

(3.) We have heard Mr. Akhileshwar Prasad Singh, learned Senior Counsel appearing for the appellants, and Mr. Abhimanyu Sharma, learned Additional Public Prosecutor appearing for the State.