KANHAIYA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned APP for the State and learned counsel for the opposite party no. 2.

(2.) The petitioners have moved the Court under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') for the following relief: "That this is an application for quashing order dated 18.11.2014 passed in Trial No. 329 of 2013 "Basantpur Police Station Case No. 36 of 2008 passed by learned Additional Sessions Judge th Siwan by which the learned Additional Sessions Judge 4th Siwan refused the prayer of the petitioners for discharging them from the offence alleged under Section 307 of the Indian Penal Code."

(3.) The allegation against the petitioners is of assault with the intention to kill by Labda, Lathi and Rod.