JAGDISH PRASAD YADAV 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. 02 of 2019 as well as on the point of admission.

(2.) I.A. No. 02 of 2019 has been filed under Section 378(3) of the Cr.P.C. praying therein for grant of leave to pursue this criminal appeal.

(3.) The appellant-applicant happens to be father of deceased of the present case and, therefore, he comes under the purview of victim and has right to challenge the judgment of acquittal. Accordingly, I.A. No. 02 of 2019 stands allowed and the appellant-applicant is permitted to pursue this criminal appeal.