PRAVEEN KUMAR Vs. NAND KISHORE PRAJAPATI

JUDGEMENT

(1.) This interlocutory application has been filed for condonation of delay of 18 days in filing this appeal.

(2.) The informant appellant is aggrieved by the Judgment dated 29th of February, 2016, passed by the learned Additional Sessions Judge-II, Chatra, in S.T. No. 180 of 2012, whereby the private-respondents Nos. 1 to 3, who were facing the trial for the offences under Sections 307, 325, 341, 323, 385, 379, 427 and 504 / 34 of the Indian Penal Code, have been found guilty and convicted and sentenced only for the offences under Sections 323, 325 and 341 / 34 of the Indian Penal Code. The informant appellant is aggrieved by the fact that these respondents have not been convicted for the offences under Sections 379, 385, 307 / 34 of the Indian Penal Code.

(3.) It may be stated that the private respondents have filed Cr. Appeal (SJ) No. 343 of 2016, against their conviction and sentence, which was tagged with this appeal by order dated 22.10.2016.