RAM CHHAWILA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The present appeal has been preferred against the judgment dtd. 16/9/2022 passed by the learned Addl. Sessions Judge-II, Rosera, Samastipur in Sessions Trial No. 368 of 1998, arising out of Bibhutipur P.S. Case No. 124 of 1996, whereby the learned Trial C out has acquitted respondent Nos. 2 to 8 (in short the respondents) of the charges levelled against them.

(3.) The respondents have been acquitted of the charges of murder of one Baij Nath Singh, who is said to have been fired at on 3/10/1996 while he was having tea at a tea-shop.