GHOGHO YADAV @ PANKAJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the State.

(2.) The learned counsel for the appellant, however, contended that the occurrence is of the year 1995 and the appellant has remained in jail from 30.10.1995 to 13.10.1999 and released from jail when the order passed for the release of the appellant by this Hon''ble Court, during the pendency of the appeal, and, hence, contended that the appellant has suffered due to protracted litigation as well as remained in jail for about four years.

(3.) Perused the record. There is allegation of firing causing injury to informant and rickshaw puller and the trial Court, after considering the evidence of the injured and the doctor, convicted and sentenced the appellant, as stated above.