ANIRUDH SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel the appellant and the learned A.P.P. representing the State.

(2.) The present appeal has been preferred against the judgment of acquittal dtd. 5/12/2025 passed by the learned Additional Sessions Judge-VIII, Hazaribag in Criminal Appeal No. 81 of 2025 whereby and whereunder the learned appellate court has acquitted the respondent no.2 and 3 from the charges levelled against them and set aside the judgment of conviction and order of sentence dtd. 26/5/2025 passed by the learned Judicial Magistrate, 1st Class, Hazaribag in connection with Sadar P.S. Case No. 1181 of 2015 corresponding to G.R. No. 4314 of 2015 whereby the learned trial Court has convicted the private respondents for the offence punishable under Sec. 406 of the IPC and sentenced accordingly.

(3.) The criminal law has been put into motion by lodging a written report by the informant- Aniruddha Singh.