RAM JANM KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for appellant as well as learned Additional Public Prosecutor for State on the point of admission. In our view, this appeal can be disposed of on the admission stage itself.

(2.) The appellant is aggrieved by the impugned judgment dated 12.04.2019 passed by learned Additional District and Sessions Judge II, Hilsa (Nalanda) in Sessions Trial No. 620 of 2013 arising out of Islampur P.S. Case No. 59 of 2013 by which and whereunder he convicted only two accused persons namely, Mahesh Prasad and Jitendra Prasad whereas, acquitted respondent nos. 2 to 13 from the charges framed against them for the offences punishable under Sections 147, 148, 341/149, 337/149, 307/149, 302/149 and 120B/149 of the Indian Penal Code and section 25(1-B) and 27 of the Arms Act.

(3.) The perusal of the record goes to show that respondent nos. 2 to 13 along with co-accused Mahesh Prasad and Jitendra Prasad faced trial on the allegation that co-accused Mahesh Prasad and Jitendra Prasad and one Ravindra Prasad made indiscriminate firing, as a result of which, two persons died and one person sustained injury. So far as respondent nos. 2 to 13 are concerned, it is alleged that they also participated in the alleged crime and at the time of occurrence, the respondent nos. 2 to 13 were also making firing as well as pelting bricks upon the prosecution party.