SUKHDEO JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) RESPONDENTS 2 to 8 were tried for offences punishable under Sections 147, 148, 323, 324, 448, 379 and 302 IPC. The trial Court, by its judgment dated 1/5/2000, acquitted them.

(2.) THE appellant, who is the informant, filed Criminal Revision No. 599/2000 before the High Court. According to him, adequate steps were not taken by the trial court to secure the attendance of the prosecution witnesses and that had led to a wrong acquittal. The High Court, by order dated 4/10/2002, rejected the revision petition as it found that the trial Court had taken all reasonable steps for securing the attendance of the witnesses. The said order is under challenge in this appeal by special leave.