STATE OF JHARKHAND Vs. BASUDEO SAH

JUDGEMENT

(1.) The instant acquittal appeal has been filed by the State under Sec. 378(1) and (5) of the Code of Criminal Procedure directed against the judgment of acquittal dtd. 10/3/2003 passed by the learned Additional District Judge, Fast Track Court, Saraikella in S.T. Case No.41 of 2001 whereby and whereunder the charge framed against the respondents have been found to be not proved beyond all shadow of doubt and as such the accused persons, the respondents herein have been acquitted.

(2.) Both the appeal and the revision since arise out of the judgment dtd. 10/3/2003 and as such both the cases have been directed to be heard together as would appear from the order dtd. 4/8/2016 and as such both the matters are being heard together and are being disposed of by the common judgment.

(3.) The brief facts of the case, as per the written statement made in fardbeyan, reads as under: