THE STATE OF BIHAR Vs. UMA SHANKAR SINGH

JUDGEMENT

(1.) Out of four applications, one is a Government Appeal, the other is Appeal against acquittal by the informant and the third is Appeal against acquittal by the widow of the deceased, who had been kidnapped and whose body had been found the next day. The fourth application is the application under section 407 of the Code of Criminal Procedure, which had been filed in this Court prior to the judgment of acquittal having been delivered, for transfer of the case from the trial court to any other court.

(2.) Notices had been issued to the accused persons, who had been acquitted by the trial court. Let it be recorded that the accused were two, who were put on trial. They were father and son. The father, Uma Shankar Singh, has since died, during the pendency of these applications before this Court.

(3.) We have heard learned counsel for the State, learned counsel for the other two appellants i.e., the informant and the widow of the deceased, being the person aggrieved and the application for transfer, as well as, Mr. Kanhaiya Prasad Singh, learned senior counsel appearing for the sole surviving accused, who has been acquitted.