SAWAN KUMAR CHOWDHARY 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 criminal appeal can be disposed of on admission stage itself.

(2.) The appellant challenged the impugned judgment dated 27.11.2018 passed in Sessions Trial No. 549 of 2014 by which and whereunder the learned Trial Court acquitted the respondent nos. 2,3,4 and 5 from the charges framed against them for the offences punishable under Sections 341,447,324 and 307 of the I.P.C., but convicted them for the offences punishable under of the I.P.C., and released them giving benefit of Section 3 of the Probation of Offender's Act.

(3.) The grievance of the appellant is that there was sufficient material to prove charge under Section 307 of the I.P.C., but in spite of that the learned Trial Court acquitted the respondent nos. 2,3,4 and 5 from the above stated charge.