RAGHUNATH YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing for the State.

(2.) This matter has been listed in view of the office notes, raising objection regarding limitation in filing appeal by the informant under proviso of the Section 372 Cr.P.C.

(3.) Section 372 Cr.P.C. provides that no appeal shall lie from any judgement or order of a Criminal Court except as provided for by this code or by any other law for the time being enforced.