MADAN MOHAN TIWARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is aggrieved of the order dtd. 26/6/2015 passed in Criminal Appeal No. 223 of 2010.

(2.) A First Information Report being Sakchi PS Case No. 59 of 2005 was lodged against five accused persons .. the petitioner was the informant. After investigation, the investigating officer submitted charge-sheet under Sec. 341, 323 and 325/34 of the Indian Penal Code. This First Information Report was converted into G.R Case No. 1284 of 2005 corresponding to T.R No. 96 of 2010.

(3.) The judgment in T.R No. 96 of 2010 corresponding to G.R Case No.1284 of 2005 convicting the accused for the aforesaid offences came to be challenged by them in Criminal Appeal No. 223 of 2010. The appellate Court by judgment dtd. 26/6/2015 partly allowed the appeal releasing the opposite party nos. 2 to 6 extending benefit under sec. 4 of the Probation of Offenders Act, 1958.