ARVIND RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing for the appellant, learned counsel appearing for the respondent Nos. 2 and 3 as well as learned Additional Public Prosecutor for the State on I.A. No. 3143 of 2018 as well as on the point of admission.

(2.) I.A. No. 3143 of 2018 has been filed under Section 5 of the Limitation Act for condonation of delay of 164 days in filing this criminal appeal. The delay in filing this criminal appeal is condoned on the grounds mentioned in the aforesaid Interlocutory Application itself and, accordingly, I.A. No. 3143 of 2018 stands disposed of.

(3.) This criminal appeal has been preferred against impugned judgment of acquittal dated 2.4.2018 passed by learned Fast Track Court-I, Kaimur at Bhabua in Sessions Trial No. 453 of 2012/ Trial No. 189 of 2017, arising out of Mohania P.S. Case No. 120 of 2011, by which and whereunder, learned trial court acquitted the respondent Nos. 2 and 3 from the charges framed against them for the offences punishable under Sections 447, 307/34 of the Indian Penal Code and Section 25 (1-b) a, 26(1) and 27 of the Arms Act.