RONGON MUKHOPADHYAY, J. - (1.) Heard Mr. Sanjay Kumar, learned counsel appearing for the petitioner and Mr. A. S. Dayal, learned counsel appearing for the opposite parties No. 2 to 4.
(2.) This application is directed against the judgment/ order dated 20.05.2000 passed in S.T. No. 105 of 1998 by learned Additional Sessions Judge-II, Bokaro, whereby and whereunder, the opposite parties No. 2 to 4 have been acquitted from the charges u/s 307/34, 341, 323 and 324 of the Indian Penal Code (I.P.C.).
(3.) It has been submitted by learned counsel for the petitioner that several witnesses including PW 2 have clearly stated about the assault committed by opposite parties No. 2 to 4 upon the informant. It has also been submitted that the petitioner had suffered injuries and injury report has also been duly proved. Merely because of some discrepancies in the statement of Investigating Officer, the same by itself could not lead to acquittal.;