HALDHAR PRASAD LALLA Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The appellant, who is the father of the dAcquittal Appeal (DB) No. 12 of 2017eceased, is aggrieved by the Judgment of acquittal dated 07.03.2017, passed by the learned Sessions Judge, Dhanbad, in Sessions Trial No. 184 of 2009, whereby the accused respondent No. 2, who was facing trial for the offences under Sections 302 / 120-B of the Indian Penal Code, has been acquitted of charge after trial.

(3.) According to the prosecution story as revealed from the impugned Judgment, the informant Ajit Kumar @ Banti gave the fardbeyan that on 04.03.2008 at about 09.45 P.M., he was present in his house when he received a call on his mobile that firing had taken place near Binod Nagar, on which he went there and found a blue coloured Indica Car parked outside of the house of B.B. Das, Advocate and his acquaintance Rupesh Kumar Sinha was lying there in an injured condition. The informant along with his friends took Rupesh Kumar Sinha to Hospital and on the way, the injured told him that three motorcycle borne criminals had fired upon him, out of whom he could identify Kali Charan Mahto.