STATE OF BIHAR Vs. GURUSHARAN RAM

JUDGEMENT

(1.) Heard Mr. Pranav Kumar, Learned A.P.P. for the State. Nobody appears on behalf of the opposite parties.

(2.) Earlier on 20.07.2012 both learned A.P.P. for the State and learned counsel for the opposite parties was present and on the prayer of learned counsel for the opposite parties the matter was posted for today. However, nobody appears on behalf of the opposite parties when the case is heard.

(3.) The present case was instituted on the basis of the order dated 26.02.2004 passed in Cr. Revision No. 992 of 2002 by which this Court had exercised suo motu revisional power and issued notice to the opposite parties asking them to show cause as to why the order dated 06.06.2000 passed by the Vllth Additional Sessions Judge, Munger in Sessions Case No. 270/45 of 2001 be not set aside. On the basis of the said order the present case was instituted and notices issued to opposite parties who have also entered appearance. It was further ordered on 26.02.2004 in Cr. Revision No. 992 of 2002 that the present case would be listed alongwith Cr. Revision No. 992 of 2002. The lower Court records of the case had been called for and the same have since been received.