GANPAT MAUAR @ GANPATI MAUAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Senior Counsel for the petitioners and learned Additional Public Prosecutor representing the State.

(2.) An order, dated 26.07.2014, passed by learned Ad hoc Additional Sessions Judge II, Bhojpur, at Ara, in Sessions Trial No. 427 of 2011, arising out of Tarari Police Station Case No. 70 of 2003, whereby the learned Court below has issued processes against the petitioners under Section 319 of the Code of Criminal Procedure, 1973 (for brevity, "the Code") to face trial, is under challenge in the present criminal revision application filed under Section 397 read with Section 401 of the Code.

(3.) The accused of the said trial are charged of the offences punishable under Sections 307/149, 147, 148 and 504 of the Indian Penal Code.