KAMRUDDIN SHEIKH 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 20th of April, 2016, passed by the learned 2nd Additional Sessions Judge-cum-FTC (Rape Cases), Deoghar, in S.T. No. 109 of 2009, whereby the accused respondent Nos. 2 and 3, who were facing the trial for the offence under Sections 364 / 34 of the Indian Penal Code, have been acquitted after trial.

(3.) This acquittal appeal was filed in the year 2016 itself, but no application seeking leave to appeal against the Judgment of acquittal has been filed in the case as yet.