VINA DEVI @ BINA DEVI 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 claims herself to be injured as well as informant and being aggrieved by the impugned judgment of acquittal dated 14.03.2018 passed by learned Sessions Judge, Purnea in Sessions Trial No. 165 of 2011 by which and whereunder the learned Sessions Judge acquitted respondents no. 2 to 6 from the charges framed under Sections 307/149, 323, 325 of the I.P.C., preferred the instant criminal appeal.

(3.) The appellant claims that on 13.05.2009, while she along with her husband, namely, Jharilal Vishwas went to see her paddy field and when she as well as her husband reached near the paddy field, she as well as her husband saw the respondents no. 2 to 6 who were harvesting paddy crop which was protested by her as well as her husband upon which respondents no. 2 to 6 assaulted her as well as her husband by means of lethal weapons such as farsa, sword, gupti, lathi, danda etc.