JUTHGE CHANDRA PRASAD Vs. STATE

JUDGEMENT

(1.) Earlier, on 12-3-1998, this matter was heard by the Bench consisting one of us NYH, J. and Her Lordship Justice T. Meena Kumari. Before signing the said judgment, Her Lordship Justice T. Meena Kumari was transferred, as such, both the sides moved the case to hear afresh. That is how, it is listed for fresh hearing before us.

(2.) This Criminal Revision Case is before us by way of reference by a learned single Judge of this Court.

(3.) At the request made by both the sides that this matter shall be heard by this Court as the same is pending since long time, the matter is heard. The facts leading to the present reference are as follows :