PANCHANAN MAHATO Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) This revision petition has been preferred against the order dated 19-1-1994 passed by the Chief Judicial Magistrate, Jamsbedpur in G. R. Case No. 1084 of 1993 by which the Opposite Party Nos. 2 to 6, who were the accused in the case have been discharged from the liability of their offence under Section 307 of the Indian Penal Code.

(2.) Mr. N. N. Mahto, counsel for and on behalf of the Informant petitioner has streneously argued that the impugned order is bad in the eye of law as because the same has passed ex parte behind the back of the prosecution or the Informant and that the impugned order has been passed giving a complete go-bye to the provisions of Section 209 of the Code of Criminal Procedure.

(3.) Although, the Opposite Party Nos. 2 to 6 have been issued notices in the case and they have appeared by filing vakalatnama, but none appeared at the time of hearing of this revision petition.