KRISHNA MOHAN SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing for the appellant as well as learned Additional Public Prosecutor for the State on I.A. No.2587 of 2018 as well as on the point of admission and perused the records.

(2.) I.A. No.2587 of 2018 has been filed on behalf ofthe appellant under Section 378(3) of the Code of Criminal Procedure, seeking leave to file this criminal appeal.

(3.) This criminal appeal has been preferred against the Judgment of acquittal dated 21.05.2018 passed by the learned 5th Additional Sessions Judge, Siwan, in Sessions Trial No.236 of 2009, by which and whereunder he acquitted the respondent nos.2 to 8 of the charges framed against them for the offences punishable under Sections 147, 148, 307/149 and 302/149 of the Indian Penal Code.