SATTO SADA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioners and the A.P.P. appearing on behalf of the State.

(2.) THIS application has been filed challenging the order dated 04.08.2007 passed in Kusheshwar Asthan Police Station Case No. 128 of 2003 by which the Sub Divisional Judicial Magistrate, Biraul at Benipur has taken cognizance for the offences under Sections 452, 326 and 307/34 of the Indian Penal Code and Section 3 (i-x) (i-xi) of the SC and ST (Prevention of Atrocities) Act.

(3.) A protest - cum complaint petition was filed in which it is said that apart from Jiwachh Sah, one Jitendra Sah was also involved in the said occurrence.