ANIL RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing for the appellant as well as learned Additional Public Prosecutor for the State on the point of admission and in our view, this appeal can be disposed of on admission stage itself.

(2.) The appellant is aggrieved by acquittal of respondents no. 2 to 5 which has been passed by learned Presiding Officer, Fast Track Court No. 1, Bhojpur, Ara on 16.01.2019 in Sessions Case No. 38 of 2006.

(3.) The respondents no. 2 to 5 were charged for the offences punishable under Sections 307/34, 341, 448/34, 323/34, 324/34 and 504/34 of the I.P.C. In course of trial, prosecution examined seven witnesses to prove the charges.