DEO PRASAD SAO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned APP for the State.

(2.) Despite notice being issued to the opposite party no. 2, who is the complainant/informant, which was validly served on her, nobody appeared when the matter was taken up and heard.

(3.) The petitioners have moved the Court under Sections 397 and 401 of the Code of Criminal Procedure, 1973, against the judgment dated 27.07.2016 passed by the Additional Sessions Judge, X, Patna in Cr. Appeal No. 25 of 2013, by which the judgment and order of conviction and sentence dated 23.01.2013 against the petitioners and others passed by the Sub Divisional Judicial Magistrate, Danapur in the district of Patna relating to GR No. 328 of 2001/Trial Case No. 444 of 2013, has been upheld.