MAHESH SAH 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 30.07.2021, which was allowed.

(3.) Heard Mr. Shahabuddin Azeem @ S. Azeem, learned counsel for the appellants and Mr. Binay Krishna, learned Special Public Prosecutor (hereinafter referred to as the 'Spl. PP') for the State.