- (1.) HEARD learned counsel for the complainant and learned counsel for the respondents.
(2.) THIS appeal is directed against the judgment of acquittal passed by Shri Vijai Bahadur Mall, learned Sub Divisional Judicial Magistrate, Chas, Bokaro in Complaint Case No. 41 of 1986 by which judgment he acquitted the respondents -accused persons. It is submitted by learned counsel for the complainant that although it has been mentioned by the Sub Divisional Judicial Magistrate in his judgment at Para 9 that there was certified copies of surrender order and certified copies of the sale deeds but they have not been considered only because they were not marked as an exhibit. Learned counsel appearing for the complainant submitted that certified copy of surrender and certified copy of other documents need no proof and they should have been considered and that is why the judgment is bad in law and fit to be set aside.
(3.) LEARNED counsel for the opposite parties opposed the complainant and submitted that the prosecution has miserably failed to prove their case and the court below rightly acquitted the opposite parties.;