MD RAQEEMUDDIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS revision is directed against judgment dated 20-11-2000 passed by the Addl. Sessions Judge II, Nawadah, in Session Trial No. 297/89/11/98. The revisionists were convicted under Sections 448 and 323, IPC and they were directed to furnish bond to maintain peace and to be of good behaviour.

(2.) IT has been submitted by the revisionists' lawyer that there was case filed against the informant and others for the occurrence in the year 1984 which has ended in conviction on 17-5-2000. So, this false case was filed against the revisionists.