BIMA BHARTI Vs. STATE OF BIHAR

JUDGEMENT

(1.) By order dated 04.02.2017 passed by the learned 5th Additional Sessions Judge, Purnea, the petitioner has been summoned as an additional accused under section 319 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.) in Bhawanipur (Akbarpur) P.S.Case No. 51 of 2005 corresponding to S.T. No. 1006 of 2010 wherein charges for the offences inter alia under Section 302 and 120-B of the Indian Penal Code (for short 'IPC') and section 27 of the Arms Act have been framed.

(2.) The afore-stated order dated 04.02.2017 was passed by the trial court on an application dated 08.03.2016 filed by the informant Sonia Devi under section 319 of the Cr.P.C., 1973

(3.) The First Information Report of Bhawanipur (Akbarpur) P.S.Case No. 51 of 2005 is based on the fardbeyan of Sonia Devi wife of one Chanchal Paswan of village Bari Dumra BMP Tola Akbarpur, which was recorded by the Assistant Sub-Inspector of Police Rama Shankar Singh of Akbarpur O.P. at 4.00 p.m. at Bari Dumra BMP Tola, Bhawanipur.