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Judgment
4 paragraphs · 187 wordsHeard learned counsel for the appellant and the learned Additional Public Prosecutor for the State.
This Special Leave to Appeal, under Section 378(4) of the Code of Criminal Procedure, has been filed on behalf of the appellant, seeking leave to file appeal against the Judgment dated 06.06.2018 passed in Sessions Trial No.61 of 2014, arising out of Complaint Case No.630 of 1995, whereby and whereunder the learned Additional Sessions Judge, Rosera (Samastipur), acquitted the respondent nos.2 to 5 of the charges framed against them under Sections 302/34, 201/34, 328/34 and 406/34 of the Indian Penal Code.
From perusal of the impugned Judgment, it appears that the learned Additional Sessions Judge, Rosera (Samastipur) has discussed the evidence and the materials, available on the record, and arrived at the conclusion that the prosecution has miserably failed to prove the case against the respondent nos.2 to 5 and, accordingly, acquitted them of the charges framed against them under Sections 302/34, 201/34, 328/34 and 406/34 of the Indian Penal Code.
I find no reason to allow this Special Leave to Appeal and, accordingly, the same is dismissed.