LAWS(PAT)-2011-7-50

HARI CHOUDHARY Vs. STATE OF BIHAR

Decided On July 29, 2011
HARI CHOUDHARY Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) GOPAL Prasad, J. On repeated call no one appears on behalf of the appellants.

(2.) MR. Arun Kumar Tripathi, Advocate appears and prays that he may be permitted to appear in this case as Amicus Curiae.

(3.) HOWEVER, P.W. 3 and 4 supported the prosecution case. P.W. 5 is the Doctor who had examined the injured and found the following injuries on the person of the informant.