SONA DEVI Vs. RAJENDRA PRASAD

JUDGEMENT

(1.) THIS criminal revision is directed against the judgment, dated 16.11.1990 passed by the 5th Addl. Sessions Judge, Munger acquitting the opposite parties from the charges levelled against them under Sections 302/34, 120B and 364 of the Indian Penal Code.

(2.) IT appears that all the accused persons (opposite parties) charged and tried under the aforesaid sections and they pleaded not guilty of all the charges levelled against them.

(3.) THE prosecution examined 10 witnesses and the defence also examined 3 witnesses on the point of illness of the deceased and his treatment by the Dr. Rajendra Kumar and also on the point of natural death. The learned trial Court after examining the entire facts of the case and after appreciating the evidence adduced by the parties came to the conclusion that the prosecution failed to establish the charges levelled against the accused persons beyond all reasonable doubt and as such they have been acquitted by the impugned judgment. Hence, this revision application has been filed by the petitioner informant.