RAJKARAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since both the aforesaid appeals arise out from Balia P.S. Case No. 115 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.) Though Vakalatnama has been filed on behalf of respondent no.2/informant, but none is present on his behalf.