- (1.)This acquittal appeal is directed against the impugned judgment of acquittal dtd. 21/6/2021 passed by the learned 2nd Additional Sessions Judge, Ramanujganj, District Balrampur-Ramanujganj in ST No.85/2018, by which the Trial Court has acquitted the respondent herein of the charges punishable under Sec. 458 and 307 of IPC holding that the prosecution has failed to prove its case beyond reasonable doubt, against which this acquittal appeal has been filed.
(2.)Ms. Hamida Siddiqui, learned State counsel, would submit that the learned Trial Court has absolutely erred in acquitting the respondent herein of the aforesaid charges by misreading the evidence of PW-7 Jugru Ram, the injured/complainant witness, as such the appeal deserves to be admitted for hearing.
(3.)We have heard learned State counsel, considered her submission made herein-above and went through the record with utmost circumspection.