MUNNA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) In spite of repeated calls none appeared on behalf of the appellants in Cr. Appeal (DB) No.534 of 2013 and as the case is of the year 2000, hence it is not proper to defer the matter hence Mr. Pratik Mishra, learned Advocate present in the Court has been appointed as amicus curiae in the aforesaid appeal to assist the Court in the matter.

(2.) As both the aforesaid criminal appeals have cropped up from the same judgment and order of conviction and sentence, hence they are taken up together for consideration and disposed of by this common judgment.

(3.) Heard Mr. Aaruni Singh learned counsel for the appellant assisted by Mr. Rajeev Kumar learned Advocate as well as Mr. Ajay Mishra learned Additional Public Prosecutor for the State in Cr. Appeal (DB) No.757 of 2013 and Mr. Pratik Mishra learned amicus curiae for the appellants and Mr. S.N. Prasad learned Additional Public Prosecutor for the State in Cr. Appeal (DB) No.534 of 2013.