BINAY KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No.11897 of 2019 : Heard learned counsel for the appellant and learned Addl. P.P. for the State.

(2.) This interlocutory application has been filed with a prayer for grant of special leave under Section 378 (4) of the Code of Criminal Procedure for presenting this appeal.

(3.) Learned counsel for the appellant submits that this appeal has been preferred against the judgment of acquittal dated 04.05.2019 passed in complaint case no. C/1 Case No.2022 of 2016, by the learned Judicial Magistrate 1st Class, Jamshedpur.