RANVEER MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since both the appeals arise out from Special SC/ST Case No. 48 of 2018 arising out of Rail Bhagalpur P.S. Case No. 46 of 2018, as such, they have been heard together and are being disposed of by this common judgment.

(2.) Heard learned counsel for the appellants and learned Spl.PP for the State as well as learned counsel for the respondent no.2.

(3.) Let the defect (s), as pointed out by the office, be removed within a period of four weeks from the date of resumption of physical filing and physical removal of defect.