AWADHESH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since both the appeals arise out of Bhangaha P.S. Case No. 20 of 2021, 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 counsel for the State.

(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.