SHAMBHU PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as learned A.P.P.

(2.) Instant appeal has been preferred at the end of the complainant against the judgment of acquittal dated 13.10.2018 passed by the A.C.J.M., Patna in connection with Complaint Case No. 1563(C)/2008 (Shambhu Prasad v. Sanjay Kumar).

(3.) In order to properly appreciate the submission having made at the end of the appellant, salient feature as is coming out from the materials having placed at the end of the appellant is to be taken note of.