BHAWANI DEVI 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 petitioners on 30.07.2021, which was allowed.

(3.) Heard Mr. Md. Najmul Hodda, learned counsel for the petitioners and Ms. Pushpa Sinha, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.