STATE OF BIHAR Vs. KASHI CHOUDHARY

JUDGEMENT

(1.) NOBODY appears for the respondents, the learned Counsel appearing on behalf of the State is present.

(2.) WE have perused the judgment and heard the submissions of the learned Counsel appearing on behalf of the State.

(3.) THE court has discussed the evidence and it has found vital lacunas in the prosecution version that is why evidence was not believed to be up to mark and so the accused persons held not guilty.