CHINTA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing for the appellant, learned counsel for the respondents no. 2 to 5 and 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 judgment of acquittal dated 09.04.2018 passed by learned Presiding Officer, Fast Track Court II, Jehanabad in Sessions Trial No. 131 of 2012/428 of 2017 by which and where under he acquitted the respondents no. 2 to 5 from the charges framed against them for the offence punishable under Section 302 read with Section 149 of the Indian Penal Code.

(3.) The grievance of the appellant is that the learned Trial Court failed to appreciate the prosecution evidence in its right perspective and passed the judgment of acquittal only on the ground that the prosecution could not succeed to examine the independent witness.