JAWAHAR PRASAD SINGH SON OF LATE KAMLESHWAR SINGH, RESIDENT OF VILLAGE MURALI, P.S. GOPALPUR DISTRICT BHAGALPUR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) The petitioner, being aggrieved by the judgment and order dated 5th June 2010 passed in Sessions Trial No. 536 of 1988 by the learned 3rd Additional District and Sessions Judge, Naugachia, Bhagalpur, acquitting the accused- Opposite Party no. 2 to 16 for various charges including the charges under Sections 307/149, 436/149, 326 of the Indian Penal Code as also under Sec. 27 of the Arms Act, has preferred the present revision application questioning the correctness and legality of the impugned judgment of acquittal.

(3.) An occurrence is said to have taken place on 28.05.1981 at about 8 A.M. in the morning. The petitioner lodged FIR after undue and unexplained delay of more than 26 hours on 29.05.1981 making allegations against the accused persons that they assaulted the petitioner due to non-payment of Rs. 500.00 towards contribution. The petitioner claims to have sustained injuries in his right eye. Apart from that, he claims to have sustained injuries caused due to explosion of bomb. Accused Munilal Sah is said to have set his house on fire.