RAMJEE RAI AND ORS. Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) This application has been filed challenging the order taking cognizance dated 3.7.1996 passed by Judicial Magistrate, Bhagalpur in connection with Nath Nagar P.S. Case No. 241/1991 of an offence under Sections 147, 341, 342 and 379 of the Indian Penal Code.

(3.) The allegations in the First Information Report is that the accused persons had looted wheat of the informant worth Rs. 7,200/-which was being carried on a bullock cart which resulted in the institution of the present case.