SHASHI KANT SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant Mr. Manoj Kumar assisted by learned counsel Mr. Deepankar Roy and learned counsel for the State Mr. Shiv Kumar Sharma, Additional Public Prosecutor.

(2.) Appellant being the informant of the case has preferred this acquittal appeal against the judgment of acquittal dated 25.06.2015 passed in Sessions Trial No. 103 of 2010 whereby learned Trial Court has acquitted the respondent no.2 Devendra Pratap Singh and respondent no.3 Krishna Prasad @ Krishna Bihari Singh from the charge framed against them under Section 341/34,325/34,328/34,302/34 and 506/34 of the I.P.C and also acquitted respondent no.4 Ramendra Singh @ Ramendra Pratap Singh from the above charge, though he has been convicted under Section 323 of the I.P.C.

(3.) Learned counsel for the appellant has submitted that the learned Trial Court has not scrutinized the evidence brought on record as it has not taken notice with regard to the injury sustained by the deceased Manoj Singh and wrongly acquitted the accused persons from the charge under 4 302/34 of the I.P.C as also wrongly convicted respondent no. 4 Ramendra Singh @ Ramendra Pratap Singh under Section 323 I.P.C, though he has hit on the head of the Informant. Learned counsel for the appellant has thus submitted that the impugned judgment of acquittal of Respondent no.2 to 4 under Section 302/34 is bad in law and as such this Court may grant leave to appeal preferred through I.A. No. 7952 of 2016 against the impugned judgment against these respondents and may interfere in the impugned judgment.