MUKESH KUMAR MAHTO 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 yesterday, which was allowed.

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