(1.) The present petition, under Sec. 397 of the Code of Criminal Procedure, 1973, has been filed by the petitioner, who is aggrieved by the judgment and order, dated 24.06.2015, passed, by the learned 4th Additional Sessions Judge, Bettiah, West Champaran, to the extent he has recorded acquittal of respondent nos. 2 to 4, who stood charged for the offences punishable under Sections 147, 148, 342, 307 read with Sec. 149 of the Indian Penal Code, in Sessions Trial No. 527 of 2002, arising out of Bettiah Mufassil (Manuapul) Police Station Case No. 102 of 2000.
(2.) The petitioner is the informant of the said Bettiah Mufassil (Manuapul) Police Station Case No. 102 of 2000.
(3.) This is to be noted that the learned Court below, by the impugned judgment and order, has convicted other persons, who were put on trial, namely, Chanda Devi, Dasrath Thakur, Tuil Yadav and Birendra Yadav, of the offence punishable under Sec. 308 of the Indian Penal Code and sentenced them to undergo rigorous imprisonment for a period of three years.