SACHINDRA NATH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THESE eight applications in revision have been heard together although they arise out of five different judgments of the Court of appeal below, coming out from three different places, because they all involve common questions of law and facts.

(2.) APPLICATION No. 1103 of 1960 arises out of the Judgment of Mr. S.N. Jha, resident magistrate, Rajmahal at Sahlbganj, dated 15 July 1960, disposed of on appeal by the Sessions Judge of Santhal Parganas by his prder dated 16 September 1960. There are 26 petitioners in this application.

(3.) APPLICATIONS Nos. 1338, 1347 and 1354 of 1960 arise out of three different judgments of the same date, 18 July 1960, passed by Mr. A. Singh, munsif-magistrate, Begusarai, disposed of on appeal by three separate judgments of the Sessions Judge of Monghyr, all dated 24 November 1960.