ARUN SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing for the appellant as well as learned Addl. Public Prosecutor appearing for the State on IA No. 1918 of 2017 as well as on the point of admission.

(2.) IA No. 1918 of 2017 has been filed on behalf of the appellant under sec. 378(3) of the Cr.P.C seeking leave to file this criminal appeal. The appellant happens to be injured of the present case and he has right to file appeal against the impugned judgment. Accordingly, IA No. 1918 of 2017 stands disposed of.

(3.) This criminal appeal has been preferred against the judgment and sentence dtd. 9/2/2017 passed by learned Addl. Sessions Judge V, Patnacity in Session Trial No. 685 of 2003 by which and whereunder he convicted respondent nos.2, 3 and 4 for the offences punishable under Sec. 341, 323 read with sec. 34. of the IPC and released them after due admonition under sec. 3 of Probation of First Offenders Act. However, learned Addl. Sessions Judge V, Patnacity acquitted respondent nos.2, 3 and 4 for the offences punishable under Sec. 324, 325 and 307/34 of the IPC.