AURINDRA KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the informant appellant and the learned counsel for the State as also learned counsel for the accused respondents.

(2.) The informant appellant is aggrieved by the impugned Judgement of acquittal dated 8.7.2016, passed by the Additional Sessions Judge-VII, Palamau at Daltonganj, in S.T. No. 173 of 2013, whereby the Trial Court has acquitted the accused respondents only after examining some witnesses, who had turned hostile.

(3.) The impugned Judgement clearly shows that the informant and the injured witnesses had not been examined by the Trial Court below.