RAM KISHUN PRASAD 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 is aggrieved by the impugned judgment of acquittal dated 24.04.2019 passed by learned Additional Sessions Judge-IV, Patna City in Sessions Trial No. 640 of 2015 by which and where under he acquitted the respondents no. 2 and 3 from the charges framed under Sections 302/34, 120B of the I.P.C.

(3.) Learned counsel appearing for the appellant submits that in course of trial, prosecution brought evidence to show that deceased had love affair with daughter of respondent no. 2 and that was the reason, respondents no. 2 and 3 committed the murder of the deceased.