H.C.MISHRA,J. - (1.) The defect, pointed out by the Office, is ignored.
(2.) Heard learned counsel for the appellant State.
(3.) This acquittal appeal has been filed by the appellant State, against the Judgment dated 11th August 2015, passed by the learned Sessions Judge, Jamtara, in S.T. No.75 of 2012, whereby, the respondents, who were facing the trial for the offences under Section 302/34, 120-B of the Indian Penal Code and section 27 of the Arms Act, have been acquitted of the charges, after trial.;