SHAILENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been filed against the judgment and order dated 3-7-2000 passed by the High Court Patna in Cri. Misc. No. 16453 of 2000 confirming the order dated 2-6-2000 passed by the Additional Sessions Judge, Gaya.

(3.) It is the contention of the appellant that his mother was done to death by the accused by forming unlawful assembly who were armed with lethal weapons. FIR was lodged with Bodh Gaya police station on 9-10-1991 against 15 named accused and 25 to 30 unknown persons. On 27-8-1993 the case was taken up for trial by the 5th Additional Sessions Judge, Gaya in Sessions Trial No. 24 of 1993. Charges were framed against the accused persons on 27-8-1993 for the offence punishable under Sections 148, 149, 323, 449 and 302 IPC.