IKBA CHANDULAL SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) We have heard the learned advocates and the learned A.P.P. in all these matters.

(2.) Following question has been referred to us for determination :

(3.) Having heard the learned advocates and the learned A.P.P., in our considered view, as far as the first issue is concerned, the decision of the Supreme Court in the matter of Bihari Prasad Singh Vs. State of Bihar; (2000) SCC (Cri) 1380 lays down the law and there remains nothing to be decided by this Court. The following observations from Bihari Prasad Singh (supra) are sufficient :