MD. ISLAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since both the appeals arise from Muffasil P.S. No. 9 of 2007 as such, they have been heard together and are being disposed of at the admission stage itself.

(2.) Heard learned counsel for the appellant, learned APP for the State as learned counsel for the private respondents.

(3.) The appellant of Criminal Appeal (D.B.) No.676 of 2019 is aggrieved by the impugned judgment of acquittal dated 20.04.2019 passed by the Ad-hoc F.T.C. 1st, Munger, in Sessions Trial No.895 of 2007/Tr. No.34 of 2018, whereby and whereunder, he acquitted the respondent no.2 from the charges framed against him for the offence punishable under Section 304(B), 120B and 504 /34 of the Indian Penal Code.