MD MANNOWAR ALAM Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The informant appellant is aggrieved by the impugned Judgment of acquittal dated 30th of July, 2016, passed by the learned Additional Sessions Judge-IV, Godda, in S.T. No. 179 of 2014, whereby the accused respondent Nos. 2 and 3, who were facing the trial for the offences under Sections 302, 201 / 34 of the Indian Penal Code, have been acquitted after the trial, finding them not guilty.

(3.) As this acquittal appeal has been filed after the delay of 18 days, I.A. No. 6796 of 2016 has been filed for condonation of the delay, and another I.A. No. 2260 of 2018 has also been filed, seeking leave to appeal against the impugned Judgment of acquittal.