- (1.) Nobody appears on behalf of the complainant-appellant on repeated call. On the request of the Court, Mr. Ayush appeared on behalf of the complainant-appellant. Heard learned counsel for the State.
(2.) This appeal is directed against the judgment of acquittal dated 10.06.1997 passed by 1st Additional Sessions Judge, Chatra in Criminal Appeal No. 67 of 1993, by which judgment, the learned Judicial Magistrate acquitted all the opposite parties.
(3.) It is submitted by learned counsel for the appellate court that in spite of evidences produced in the case, he has acquitted the accused persons from the charges.;