RAJESHWAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Despite service of notice on the opposite party no. 2, 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 (hereinafter referred to as the 'Code') for quashing the judgment and order dated 08.12.2017 passed in Sessions Trial No. 353 of 2012/ Reg. No. 720 of 2014, by which the 5th Additional Sessions Judge, Darbhanga has dismissed the application filed by the petitioners under Section 228(1) of the Code for discharging them under Section 307 of the Indian Penal Code.