SURESH PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) DUE to non -presence of learned counsel for the petitioner as well as Opposite Party No.2, the record has properly and minutely been gone through with the assistance of learned Additional P.P.

(2.) PETITIONER /informant has challenged the judgment dated 13.06.2002 passed by Presiding Officer, Additional Court, Fast Track Court, Munger in Sessions Trial No.144 of 1992 acquitting the Opposite Party No.2.

(3.) THEREAFTER , the aforesaid fardbeyan was sent to Mufassil P.S. whereupon Mufassil P.S.Case No.110 of 1991 was registered and then thereafter the investigation commenced and concluded by way of filing of chargesheet only against Gangadhar Jha(Opposite Party No.2) as well as Manoj Tanti(absconder). However, Gopal Jha was not sent up for trial.