MAHABIR MISTRY Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this case both the Parties have been heard on the Point of admission.

(2.) This application under Sections 397 and 401 of the Code of Criminal Procedure, 1973 (in short the 'Code') has been filed under the following circumstances :

(3.) It appears that the learned Magistrate, Sri Ram Siya Singh before whom the trial was held had acquitted opposite party Nos. 2 to 5 by his judgment dated 20-11-1988. It is against this judgment of the acquittal the present revision application has been filed.