RONGON MUKHOPADHYAY,J. - (1.) Heard the parties.
(2.) This application is directed against the judgment dated 15.02.2005, passed by the learned Additional Sessions Judge, Fast Track Court, Latehar, in Cr. Appeal No. 20 of 2004, whereby and where under the appeal preferred by the opposite party no. 2 against the judgment and order of conviction and sentence dated 26.4.2004, passed by the learned Judicial Magistrate, First class, Latehar in G.R. Case No. 365 of 2001 convicting the O.P. No. 2 for the offence under section 324 of the Indian Penal Code and sentencing him to undergo simple imprisonment for two years has been set aside.
(3.) The prosecution story in brief is that while the informant was ploughing the field, the accused had come and started abusing him in filthy language. It is alleged that the accused had thrown acid on the informant, which caused burn injury to him. Based on the aforesaid allegations, G.R. Case No. 365 of 2001 was instituted, in which after investigation charge sheet was submitted. After cognisance was taken, charge was framed under section 324 of the Indian Penal Code and trial proceeded. In course of trial, seven witnesses were examined on behalf of the prosecution.;