STATE OF BIHAR Vs. BHAJJU YADAV

JUDGEMENT

(1.) The present Appeal has been filed by the State of Bihar for setting aside the finding of acquittal in respect of the accused persons who were put on trial by the learned 4th Additional Sessions Judge, Patna in Sessions Trial No. 549 of 1984. The impugned judgment of acquittal was passed on the 6th day of May, 1988.

(2.) At the time of admitting the appeal, there were a total number of ten respondents but, it appears from orders passed on 14.2.2006 and 3.11.2006 that on account of death of respondent Nos. 1, 8 and 9, the appeal as against them, had abated, leaving the appeal only against seven respondents.

(3.) The accused persons had been charged under Sections 307/149 and 323/149 of the IPC. The original respondent Bhajju Yadav (since dead) had been charged under Section 307 IPC.