STATE OF JHARKHAND Vs. MIRAJ ALIAS BOSWA MIAN

JUDGEMENT

(1.) This appeal is directed against the judgment dated 10th Sept. 2003 passed by Shrl Manoranjan Kavi, 6th Additional Sessions Judge. Glrldlh in Sessions Trial No 238 of 2000/44 of 2003, whereby and whereunder he acquitted both the respondents, namely MiraJ Mian alias Boswa Mian and Masraf Mian.

(2.) The five convicts have preferred Cr. Appeal No. 1545 of 2003 against that order of conviction and sentence passed in S.T. No. 328 of 2000/44 of 2003.

(3.) Learned A.P.P. for the State-appellant has submitted that the learned Court below, while acquitting both the respondents, has not discussed the evidence properly resulting their acquittal. He referred to evidence of P.W. 1, P.W. 2 and P.W. 8 (the I.O.).