STATE OF JHARKHAND Vs. SUNIL PASWAN

JUDGEMENT

(1.) This appeal arises from the judgment of acquittal dated 23.09.2011 passed by the learned Sessions Judge, Dhanbad in S.T. No. 290 of 2009 acquitting the accused-respondent Sunil Paswan from the charges under sections 302, 392 and 201 of the Indian Penal Code and section 27 of the Arms Act.

(2.) Mr. Amaresh Kumar, learned counsel appearing for the State, assailed the judgment of acquittal and submitted that at least PW-8 was the witness on the point of last seen and therefore, the order of acquittal could not have been passed.

(3.) Heard the learned counsel for the State and perused the certified copies of the evidences of the witnesses produced by him.