NAGESHWAR NAG Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties.

(2.) BOTH the revision applications arise out of one occurrence, for which, Nageshwar Nag is an accused. Cr. Rev. No. 374 of 2009 arises out of Sisai P.S. Case No. 106 of 2008 in connection with G.R. No. 632 of 2008 registered under Sections 25 (1 -b) a/26/35 of the Arms Act and Cr. Rev. No. 378 of 2009 arises out of Sisai P.S. Case No. 105 of 2008 in connection with G.R. No. 631 of 2008 registered under Section 395/412 of the Indian Penal Code.

(3.) IT appears that subsequently a raid was made by police and some looted articles were seized from the house of one Laldeo Sahu of Village - Kuda Damar, where this petitioner namely Nageshwar Nag was staying in a room and from his room some part of looted articles were recovered and the petitioner was also arrested with one loaded country made pistol alongwith two live cartridges. During investigation, it has also found that the main accused in the case is his brother -in -law, namely, Parmeshwar Sahu, who is an absconder and accused in many cases.