Patna High Court
State Of Bihar vs Awadhesh Prasad & Ors on 19 May, 2011
Author: Anjana Prakash
Bench: Anjana Prakash
Govt. Appeal (SJ) No. 29 OF 1996
In the matter of an appeal under Section
378(1) and (3)of the Code of Criminal Procedure.
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THE STATE OF BIHAR
......Appellant
Versus
1. Awadhesh Prasad, S/o Jiwal Mahto, R/o Village-
Badalbali, P.S.-Chandi, District-Nalanda.
2. Jagat Narain Pandey, S/o Newa Pandey, R/o
Village-Madhopur Dih, P.S.-Chandi, District-
Nalanda.
3. Niranjan Prasad @ Sashi @ Alakh Niranjan, S/o
Basudeo Prasad @ Bochu Mahto, Resident of
Village-Gauspur, P.S.-Islampur, District-Nalanda.
.....Respondents.
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For the State : Mr. Choubey Jawahar, APP.
For the Respondent : Mr. Abinash Kumar, Adv.
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PRESENT
THE HON'BLE JUSTICE SMT. ANJANA PRAKASH Anjana Prakash, J. 1. The appellant is aggrieved with the judgment dated 29.02.1996 passed in G.R. Case No. 480/94/Tr. No. 719/96 passed by the Judicial Magistrate, 1st Class, Hilsa by which it has acquitted the respondents of the charges under Sections 392 and 411 IPC.
2. On going through the judgment of acquittal, I find the same is well reasoned and there is no cause for interference in the acquittal of the respondents. The Appeal is dismissed.
(Anjana Prakash, J.) Patna High Court, Patna, Dated, the 19th May, 2011.
NAFR/Vikash/-