ASHOK RAI 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 26.07.2021, which was allowed.

(3.) Heard Mr. Santosh Kumar, learned counsel for the appellants and Mr. Binay Krishna, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.