SHAMIM ANSARI 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 12.07.2021, which was allowed.

(3.) Heard Mr. Durga Nand Jha, learned counsel for the appellants and Mr. Sadanand Paswan, learned Special Public Prosecutor (hereinafter referred to as the 'Spl. PP') for the State.