PRADEEP KUMAR,J. - (1.) Heard learned counsel for the petitioner as also learned counsel for O.P. Nos. 2 and 3 and learned counsel for the State.
(2.) This revision is directed against the judgment dated 14.06.2007 passed by Shri Lakshmi Kant Sharma, Additional Sessions Judge -III, East Singhbhum, Jamshedpur in Cr. Appeal No.35 of 2007, by which judgment he found, after discussing all the evidences, that the witnesses have failed to prove the charges under Sections 498A/34, 341, 323 and 504 of the Indian Penal Code and set aside the judgment and order passed by the trial court i.e. C.J.M., East Singhbhum, Jamshedpur dated 31.01.2007 in G.R. Case No. 1857 of 1999, by which judgment the learned C.J.M., Hazaribagh found O.P. Nos. 2 and 3 guilty under Sections 498A/34, 341, 323 and 504 of the Indian Penal Code and sentenced them to undergo rigorous imprisonment for one year and pay a fine to Rs.1, 000/ -under Section 498A/34 of the Indian Penal Code, three months rigorous imprisonment under Section 323 of the Indian Penal Code and 15 days rigorous imprisonment under Section 341 of the Indian Penal Code. However, he directed that all the sentences should run concurrently.
(3.) It is submitted by learned counsel for the petitioner, informant in the case, that the learned appellate court has wrongly evaluated the evidences in disagreeing with the finding of the trial court, and as such, the finding of acquittal passed by the learned Sessions Judge in appeal is bad in law and fit to be set aside.;