(1.) Heard learned counsel appearing for the appellant as well as learned Additional Public Prosecutor for the State on the point of admission and on I.A. No. 3370 of 2018, which has been filed under Sec. 378(3) of the Cr.P.C. seeking permission to file and pursue the present criminal appeal.
(2.) I.A. No. 3370 of 2018 has been filed by wife of the informant (deceased) and, therefore, in our view, she has right to file and pursue this criminal appeal. Accordingly, she is permitted to do so and in the aforesaid manner, I.A. No. 3370 of 2018 stands disposed of.
(3.) This criminal appeal has been preferred against the judgment of acquittal dtd. 21/8/2018 passed by learned Additional Sessions Judge, F.T.C. II, Bettiah, West Champaran in Sessions Trial No. 22 of 1997 by which and where under he acquitted the private respondents no. 2 to 7 from the charges framed against them for the offences punishable under Sec. 302 and other minor Sec. of the I.P.C . as well as 27 of the Arms Act .