KHEDU RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioners and the counsel appearing for opposite party No. 2.

(2.) THIS application has been filed by the petitioners who are the father -in -law, mother -in -law and distant relative of the husband of the victim Mira Kumari, against the order dated 28.8.2003, passed by Judicial Magistrate, 1st Class, Bettiah in Tr. No. 2597 of 2003 by which the petitioners have been summoned in Tr. No. 2597 of 2003.

(3.) COUNSEL appearing for opposite party No. 2 has stated that the statement of the complainant was recorded on solemn affirmation when the protest was dismissed. After remand there was no occasion for recording the statement of informant on solemn affirmation.