LAKHAN CHOUHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioners have assailed the order dated 9-10-2015 passed by learned Additional Sessions Judge- IV, Purnia in Cr. Rev. no. 343 of 2013 by which revision application preferred by the petitioners against the cognizance order dated 05.07.2013 has been rejected and also to quash the order dated 5.7.2013 passed by learned Judicial Magistrate 1st Class Purnia in complaint case no. 2909 of 2011 by which learned Magistrate has taken cognizance against the petitioners for the offence under Sections 147 and 323 of the Indian Penal Code.

(2.) Heard learned counsel for the petitioners and learned counsel for the State.

(3.) Learned counsel for the petitioners has submitted that offence under Sections 147 and 323 of the IPC was triable by Gram Kutchery and without cancelling the jurisdiction of the Gram Kutchery the impugned order has been passed.