BINOD SHARMA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) O.P. No.2 could not appear in spite of service of notice.

(3.) Petitioner has challenged order dated 31.03.2010 passed by learned Sessions Judge, Bhagalpur in Cr. Revision No.117/ 2010 whereby and whereunder the learned Sessions Judge has rejected the revision filed against order dated 05.03.2010 through which petitioner along with others has been summoned to face trial for offence under Sections 302, 201/34 of the IPC.