RAM BADAN DEVI Vs. JAMUN SAN

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the opposite parties.

(2.) THIS revision application is directed against the judgment and order dated 9th August, 1994 passed by the 1st Additional Sessions Judge, Sitamarhi in Sessions Trial No. 184 of 1987 under Sections 302, 148, 147, 302/149, 323 and 324 of the Indian Penal Code.

(3.) ON the basis of the statement of the informant P.W.5 Ram Badan Devi, a fardbeyan Ext.2 was lodged before the police on the basis of which a formal first information report was drawn up and case under Section 302 read with other ancillary sections of the Indian Penal Code was registered and after investigation the police submitted chargesheet against the accused -opposite parties and the learned Chief Judicial Magistrate took cognizance of the offence and the case was committed to the Court of Session and ultimately, it was tried by the 1st Additional Sessions Judge, Sitamarhi and the impugned judgment of acquittal was passed.