SAVITRI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the State as also learned counsel for Private Opposite Parties in the admission stage itself.

(2.) The appellant, who is widow of the deceased, is aggrieved by the Judgment of acquittal dated 3rd Jan., 2014, passed by the learned Sessions Judge, Bokaro, in S.T. No. 99 of 2012, whereby the accused opposite parties Nos. 2 and 3, who were facing trial for the offence under Sections 302/34 and 120-B of the IPC, have been acquitted of the charge.

(3.) The impugned Judgment shows that one Pindrajora P.S. Case No. 11 of 2010 was registered on 24.01.2010 under Sections 279/337/338/304-A of the IPC, against the deceased driver of a motor bike, on the basis of the fardbayan of Sita Ram Singh Choudhary, who is the opposite party No.2 in this appeal, with respect to a road accident in which one Sunil Mahatha had died due to rash and negligent driving of the bike. Upon investigation the police found it to be a case of rash and neglect driving against the deceased Sunil Mahatha and submitted the report accordingly. Appellant is the wife of the deceased Sunil Mahatha.