DHANANJAY KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Propriety of an order, dated 17th of January, 2019, passed by the learned Additional Sessions Judge, 2nd Court at Naugachhia, rejecting an application under Sec. 227 of the Cr.P.C., filed by the accused persons/petitioners, praying for discharging them from Sessions Trial No. 67 of 2018, arising out of Naugachhia Complaint Case No. 380 of 2005, under Sec. 302, 201 read with Sec. 120 B of the Indian Penal Code and Sec. 27 of the Arms Act has been challenged in the instant revision.

(2.) For the sake of adjudication, brief fact of the case and the background thereof are narrated below:-

(3.) Being aggrieved, the accused persons (hereinafter described as petitioners) have preferred the instant revision.