AJAY YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing for the appellant, learned Additional Public Prosecutor for the State as well as learned Senior counsel appearing for the respondent Nos. 2 and 3 on the point of admission and perused the records.

(2.) In our view, this appeal can be disposed of on admission stage itself.

(3.) The appellant is aggrieved by the impugned judgment dated 22.06.2016 passed by learned Additional Sessions Judge III, Aurangabad (hereinafter referred to as "the trial court") in Sessions Trial No. 24/13/96/14 (arising out of Aurangabad (Muffasil) P.S. Case No. 151 of 2012) by which and whereunder the trial court acquitted the respondent Nos. 2 and 3 from the charges framed against them for the offences punishable under Sections 147, 148, 302/149, 307/149 and 504/149 of the Indian Penal Code. It is pertinent to note here that by the impugned judgment, the learned trial court convicted the other accused for the offence punishable under Section 302 of the Indian Penal Code and 27 of the Arms Act.