RANJIT PRASAD SINGH Vs. STATE

JUDGEMENT

(1.) HEARD learned counsel for the petitioner, State and the informant.

(2.) THE petitioner is accused in a case under Sections 147, 148, 149, 341, 302 of the Penal Code and 27 of the Arms Act. Allegation against him and others is that one after another four persons shot at the deceased. The petitioner is said to be fourth shooter. He was earlier allowed bail under proviso to sub - section (2) of Section 167 of the Code of Criminal Procedure (hereinafter referred to as the 'Code'). Later he was not sent up for trial. Now he is being roped in the trial by invoking Section 319 of the Code and has been taken into custody.