MANJIT SINGH 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 appellant on 29.06.2021, which was allowed.

(3.) Heard Mr. Krishna Prasad Singh, learned senior counsel along with Mr. Binod Murari Mishra, learned counsel for the appellant and Ms. Usha Kumari, learned Special Public Prosecutor (hereinafter referred to as the 'Spl. PP') for the State.