(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 14.07.2021, which was allowed.
(3.) Heard Mr. Mukesh Kumar Singh, learned counsel for the appellants and Ms. Usha Kumari No. 1, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.