RAJENDRA THAKUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As both these acquittal appeals arise out of the same impugned Judgment, they are heard together and are being disposed of by this common Judgment.

(2.) Heard learned counsel for the informant appellant, learned counsel for the State as also learned senior counsel for the accused respondents in both these appeals.

(3.) The informant appellant is aggrieved by the impugned Judgment dated 18th September, 2017, passed by the learned Additional Sessions Judge-IV, Palamau at Daltonganj, in Sessions Trial No. 236 of 2012, whereby the accused respondents, who were facing the trial for the offences under Sections 341, 325, 307 / 34 of the Indian Penal Code, have been found guilty only for the offence under Sections 323 / 34 of the Indian Penal Code, and were acquitted of the charges under Sections 341, 325, 307 of the Indian Penal Code. Upon hearing on the point of sentence, they were given the benefit of Section 3 of the Probation of Offenders Act, and were released after due admonition.