STATE OF BIHAR Vs. AJAR NATH MUKHIYA

JUDGEMENT

(1.) CR.Revision No. 32 of 1994 has been tagged with this Govt..Appeal No. 14 of 1994 for hearing and they have been heard together and are being disposed of by this common judgment.

(2.) BOTH the above cases have been filed against judgment dated 18,10,1993 passed by Ist Additional Sessions Judge, Khagaira in Sessions Case No. 176 of 1992 whereby the accused persons namely, Ajar Nath Mukhiya, Kapildeo Mukhiya @ Kokai Mukhiya, Ramchandra Mukhiya and Balwa Sahani, have been acquitted of the charges under Section 302/34 of the Indian Penal Code and 27/34 of the Indian Arms Act.