KRISHNA JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) All the appeal arising out of same FIR but two Trials.

(2.) We have heard Mr. Bindhyachal Singh, the learned senior Advocate for the appellants/ Krishna Jha, Krishna Chandra Jha, Bhogendra Mishra @ Vyas Mishra and Banshidhar Jha, in Cr. APP. (DB) No. 158 of 2006 and Mr. Ajay Kumar Thakur, assisted by Ms. Surya Nilambari, the learned Advocates for the appellants/Shiv Nath Jha, Shashinath Jha, Meena Devi @ Meena Kumari and Santosh Kumar Jha @ Shankar Jha in Cr. APP. (DB) Nos. 274 of 2006, 717 of 2006, 273 of 2016 and 426 of 2016 respectively.

(3.) The appellants/Krishna Chandra Jha, Bhogendra Mishra, Banshidhar Jha, Shiv Nath Jha and Shashinath Jha have been tried in Sessions Trial No. 319 of 2002, whereas appellants Santosh Kumar Jha @ Shankar Jha and Meena Kumari have been tried in Sessions Trial No. 429 of 2006.