RAJESH DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant criminal revision application is directed against the judgment dtd. 19/6/2004, passed by the learned Additional Sessions Judge, Fast Track Court No.2, Deoghar, whereby in Sessions Case No. 196 of 1998, opposite party Nos. 2 to 5 were acquitted from the charges levelled against them under Ss. 363, 366A, 368 and 120 (B) of the Indian Penal Code.

(3.) The instant application has a chequered history. Initially the petitioner preferred instant application against the judgment of acquittal on 5/8/2004 before this Court. Subsequently, by order dtd. 19/2/2007 this Court remitted the case to the trial court by setting aside the impugned order of acquittal. Relevant portion of the order passed by this Court dtd. 19/2/2007 is quoted herein below: