HARENDRA RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The acquittal of respondent no.2 recorded by the Trial Court and the High Court was reversed vide judgment dated August 18, 2023 and respondent no.2 was convicted under Sec. 302 and 307 of the Indian Penal Code, 1860[1]. By the same order it was directed to take respondent no.2 into custody and produce him today in Court for being heard on sentence.

(2.) Crl.M.P.No.169246 of 2023 was filed by respondent no.2 with a prayer to permit him to appear virtually considering his health conditions and that he was already undergoing life sentence in another murder case. Crl.M.P. is allowed. Respondent no.2 is present virtually from jail and is duly represented by his counsel.

(3.) We have heard learned counsel for the parties.