SUBHASH CHANDRA YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing.

(2.) The case has been taken up out of turn on the basis of motion slip filed by learned counsel for the appellants on 03.08.2021, which was allowed.

(3.) Heard Mr. Binod Kumar, learned counsel for the appellants and Mr. Sadanand Paswan, learned Additional Public Prosecutor (hereinafter referred to as the 'Spl. PP') for the State.