SANJAY KUMAR CHAUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Parijat Saurav, learned counsel for the appellant.

(2.) Learned counsel for the appellant has supplied us a certified copy of the First Information Report, charge-sheet, deposition of witnesses recorded during trial and the statement recorded under Section 313 of the Cr.P.C.

(3.) Let the same be kept on record.