DHARMENDRA JERAI Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) IA No. 4981 o 2014 Having been satisfied with the ground taken for condonation of delay, the delay in filing the appeal is hereby condoned. Accordingly, I.A. bearing no. 4981 of 2014 is disposed of. Cr. Appeal (DB) No. 646 of 2014

(2.) Heard learned counsel appearing for the appellant and the learned counsel appearing for the State.

(3.) This appeal is directed against the judgment and order dated 21.02.2014 passed by learned Sessions Judge, West Singbhum at Chaibasa in Sessions Trial Case No. 84 of 2012 whereby and whereunder the trial court having come to conclusion that the prosecution has failed to establish the charges under section 302 read with section 34 of the I.P.C. acquitted the accused respondent no. 2 & 3.