Patna High Court - Orders
The State Of Bihar vs Puttu Kumar Alias Amit Kumar S on 6 September, 2011
Author: Shyam Kishore Sharma
Bench: Shyam Kishore Sharma, Sheema Ali Khan
IN THE HIGH COURT OF JUDICATURE AT PATNA
Govt. Appeal (DB) No.22 of 2011
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The State Of Bihar
.... .... Appellant/s
Versus
1. Puttu Kumar Alias Amit Kumar Singh, son of Mahendra Singh
2. Nitesh Kumar Singh, Mahendra Singh
3. Mahendra Singh, son of Late Rijhan singh
All resident of Rajwara Bhagwan, Police Station Mushahari, District
Muzaffarpur
.... .... Respondent/s
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CORAM: HONOURABLE MR. JUSTICE SHYAM KISHORE SHARMA
AND
HONOURABLE JUSTICE SMT. SHEEMA ALI KHAN
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE SHYAM KISHORE SHARMA)
3 06-09-2011Heard Counsel for the parties.
This appeal has been filed challenging the order dated 29.11.2010 passed by the 6th Additional Sessions Judge, Muzaffarpur in Sessions Trial No. 569 of 2003, whereby the accused persons were acquitted of the charges under Section 307 of the Indian Penal Code and they were only convicted under Section 324/34 & 341/34 of the Indian Penal Code.
After considering the judgment and after hearing the submissions of the learned A.P.P., We are not inclined to grant any relief. This appeal is accordingly dismissed (Shyam Kishore Sharma, J) Prabhakar Anand/- (Sheema Ali Khan, J)