TETARI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing for the appellant as well as learned Additional Public Prosecutor for the State on I.A. No. 152 of 2018 as well as on the point of admission and in our view, this criminal appeal can be disposed of on admission stage itself.

(2.) I.A. No. 152 of 2018 has been filed on behalf of appellant-applicant, who happens to be mother of the deceased and she comes under the purview of victim. Hence, she has right to file appeal against judgment of acquittal. Accordingly, I.A. No. 152 of 2018 stands allowed and the appellant-applicant is permitted to pursue this criminal appeal.

(3.) In the aforesaid manner, I.A. No. 152 of 2018 stands disposed of.