KISUNDEO YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the State.

(2.) The present acquittal appeal has been filed against the judgment of acquittal dtd. 7/3/2020, passed by the court of learned Additional Sessions Judge - VII, Deoghar in Criminal Appeal No.76 of 2019 whereby the respondent Nos.02 to 04 have been acquitted from the charge under Sec. 448 of the Indian Penal Code.

(3.) It appears that the F.I.R being Deoghar Town P.S. Case No.298 of 1998 was lodged for the offence under Ss. 448, 420, 467, 468, 471 and 380/ 34 of the Indian Penal Code and after trial, the accused persons have been convicted only for the offence under Sec. 448 of the I.P.C, i.e., for house trespass and accordingly they have been convicted for four months simple imprisonment by the court of learned Judicial Magistrate, 1st Class, Deoghar in G.R. Case No.902 of 1998 (T.R. No.1284 of 2019).