SHEORAJ PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and the State.

(2.) The petitioner has prayed for quashing the order dated 15.06.2005, passed in Tr. No. 1856 of 2005, whereby Sub-Divisional Judicial Magistrate, Sikarhana at Motihari, dismissed the application filed under Section 256 of Cr.P.C. on behalf of the petitioner for his acquittal on the ground of the death of the complainant.

(3.) The facts of the case in short is as follows: