DEO KUMAR @ PAPPU MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) This acquittal appeal is directed against the Judgment dated 6th March, 2017, passed by the learned Additional Judicial Commissioner-XI, Ranchi, in Session Trial No.427 of 2014, whereby the respondent No.2, who was facing the trial for the offence under Sections 302, 307 / 34 of the Indian Penal Code and Section 27 of the Arms Act, has been acquitted after trial.

(3.) The impugned Judgment shows that according to the FIR, the occurrence had taken place on 22.01.2014 at night when the informant along with his several friends had reached his house at about 21.15 Hrs., after spending time in picnic and a reception party. While they reached the house, his friends Munna Chetan Kachchap, Vijay Kumar and Chandrashekhar Prasad alighted from the vehicle, when all of a sudden indiscriminate firing started from the eastern side of his boundary wall and all three were injured and they fell on the ground. Thereafter, the informant got them back into the vehicle and reached RIMS, where his fardbeyan was recorded by the police, in which he stated that the informant himself was in love with the wife of respondent No.2, with whom he was in illicit relationship and he wanted to marry her, for which it is alleged, that the occurrence had taken place. The FIR was lodged making suspicion against respondent No.2. In course of treatment, one of the injured Munna Chetan Kachchap died.