FARJANA KHANAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned A.P.P. for the State.

(2.) THE case was originally filed by the accused Md. Haseeb but during the pendency of this application he died leaving behind nine heirs who have been substituted in his place by order dated 5.3.2010. THE said nine heirs are thus now the petitioners in the present case.

(3.) IN the circumstances, learned counsel submits that both the trial Court Judgment as well as the Appellate Court Judgment are erroneous on facts as well as in law and cannot be sustained.