ABHIMANYU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since both the appeals arise out of Siwan SC/ST P.S. Case No. 21 of 2021, as such, they have been heard together and are being disposed of by this common judgment.

(2.) Notice has been validly served upon the respondent no. 2 but no one appears on behalf of the respondent no.2. Considering the valid service of notice, the matter is proceeded even in absence of respondent no. 2.

(3.) Heard learned counsel for the appellants, learned Spl.PP for the State.