MOST. NIRMA Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The informant appellant is aggrieved by the impugned Judgment of acquittal dtd. 10/8/2018, passed by the learned Sessions Judge, Koderma, in S.T. No. 16 of 2016, whereby the accused respondents, who were charged, for the offences under Ss. 341, 323, 325, 307, 504/34 of the Indian Penal Code, have been acquitted after trial.

(3.) Aggrieved by the aforesaid Judgment of acquittal, the informant has preferred this appeal, and I.A. No. 7979 of 2018 has been filed, seeking leave to appeal, against the impugned Judgment of acquittal.