Patna High Court null No.4 of 2000 dt.01-08-2012

IN THE HIGH COURT OF JUDICATURE AT PATNA

Govt. Appeal (SJ) No.4 of 2000

(Against the Judgment of acquittal dated 20.01.2000 passed by the 8 th Additional Sessions Judge, Motihari, Champaran in Sessions Trial No. 275 of 1986) =========================================================== The State of Bihar

.... .... Appellant/s

Versus

1. Shyam Sundar Singh @ Ram Surat Singh, S/o late Kapildeo Singh

2. Sashistha Narain Singh S/o Raghav Singh

3. Arun Kumar Singh, S/o Shyam Sundar Singh @ Ram Surat Singh

4. Gopal Singh S/o Raghav Singh

5. Raghav Singh, S/o late Kapildeo Singh All are R/oVill. Rampur, Khajuria, P.S. Dumariaghat, District - East Champaran

.... .... Respondent/s

=========================================================== Appearance :

For the Appellant/s : Mr. Ajay Mishra, A.P.P. For the Respondent/s : Mr. Umakant Shukla. =========================================================== CORAM: HONOURABLE MR. JUSTICE MANDHATA SINGH ORAL JUDGMENT

Date: 01-08-2012

Mandhata Singh, J. Heard learned counsel for the appellant and

learned counsel for the respondent.

Appeal is filed against acquittal, injured of the

case have resolved their grievances. A compromise to the above

effect is filed in the case. Taking that into view, learned A.P.P. is

not in a position to make any submission that observation of the

trial Court is in any way incorrect.

Accordingly, this Government Appeal is

dismissed.

(Mandhata Singh, J.)

Shail/-