- (1.) HEARD learned counsel appearing for the appellant and the learned counsel for the State on this interlocutory application, wherein prayer has been made to allow the appellant to implead the person, who has been acquitted under the impugned judgment, as party respondent in this appeal.
(2.) THE person, to whom the appellant intends to implead as party, appears to be necessary party. Accordingly, the prayer made in this interlocutory application is hereby allowed. Let Shera Samson Tirkey be impleaded as party respondent No. 2 in this appeal. I.A. No. 5352 of 2014, stands disposed of. Cr. Appeal (DB) No. 961 of 2013
(3.) THIS appeal is directed against the judgment dated 21st September, 2013, passed by the learned Additional Judicial Commissioner -III -cum -FTC (CAW), Ranchi in Sessions Trial No. 449 of 2012 (T.R. No. 131/2013), whereby the accused person, who was put on trial for the offence punishable under Sections 376 and 420 of the Indian Penal Code, was acquitted.;