AMRENDRA KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) NOBODY appears on repeated calls to argue this appeal. When the matter was taken up for hearing at the time of admissiion itself.

(2.) MR . S.N. Prasad. APP appears on behalf of respondent no. 1, the State of Bihar and Mr. Shashi Nath Thakur appears for the respondent nos. 2 to 4. Perused the record and heard the learned counsel for the respondents.

(3.) THIS appeal is against the order dated 28th May, 2007 of the Sessions Judge, Darbhanga as passed in Cr. Misc. No. 26 of 1988 wherey the learned Sessions Judge refused to take cognizance of the offence under Sec. 340 read with Sec. 195 of the Code of Criminal Procedure, 1973. as prayed by the appellant petitioner Amrendra Kumar Sinha under the petition dated 7th June, 1988.