MOHAMMAD HAROON Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) THE petitioner has preferred this Criminal Revision against the Judgment and Order dated 22.3.2002 passed in Sessions Trial No.218 of 1990/100 of 2001 by the court of the 3rd Additional Sessions Judge, Sitamarhi, whereby the learned 3rd Additional Sessions Judge, Sitamarhi, acquitted the opposite party nos.2 to 4 of the charges under Sections 302/34 and 201 of the Indian Penal Code.

(3.) THE police on investigation of the case submitted the chargesheet against the accused persons including the opposite party nos.2 to 4, and, thereafter, the case was committed to the court of sessions for trial. In course of trial, the prosecution examined altogether 13 witnesses and also got exhibited some documents. On the other hand, the defence has not examined any witness but got exhibited some documents regarding the enmity with the informant and other witnesses. On trial, the learned 3rd Additional Sessions Judge,