STATE OF JHARKHAND Vs. AMRIT RAM

JUDGEMENT

(1.) Being aggrieved of the acquittal earned by respondent-accused Amrit Ram (hereinafter referred to as "accused") for the offences punishable under Sections 420/467/468/471 I.P.C. vide impugned judgment of learned Sub-Divisional Judicial Magistrate, Daltonganj dated 18.11.2002, State has preferred the instant appeal which stands admitted vide order dated 16.12.2003 and now taken up on Board for its final consideration.

(2.) Heard learned counsel for both the sides and rescanned the entire prosecution evidence available on lower court record.

(3.) Although, we find some irregularity committed by the State in not filing formal application under Section 378(3) Cr.P.C. for grant of leave in the instant appeal before it was admitted, but we ignore the aforesaid irregularity at this stage as the appeal has already been admitted.