SHESMUNI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the State.

(2.) The present criminal revision application has been filed against the order dtd. 10/8/2016 passed by the learned Additional District Judge-IVth, Bhojpur at Ara in Sessions Trial No. 99 of 2001 arising out of Udwantnagar P.S. Case No. 153 of 1999 in which charge has been framed under Ss. 452, 323, 325/ 34 and also under Sec. 307 of the I.P.C. read with Sec. 324 of the I.P.C.

(3.) Counsel for the petitioner submits that the Trial Court has passed order on 10/8/2016. The petitioner is informant/ victim in the said case.