LAWS(PAT)-2023-5-63

SANTOSH KUMAR Vs. STATE OF BIHAR

Decided On May 01, 2023
SANTOSH KUMAR Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) We have heard the Criminal Appeal (DB) No. 850 of 2015 (Santosh Kumar); Criminal Appeal (DB) No. 916 of 2015 (Manoj Kumar) and Criminal Appeal (DB) No. 1018 of 2015 (Santu Kumar vs. the State of Bihar) together, all of which are being disposed of by this common judgment.

(2.) We have been informed that one more appeal, namely, Criminal Appeal (DB) No. 720 of 2015 (Pawan Kumar) is pending consideration before this Court. The file of the aforesaid criminal appeal has been notified and summoned and the same is also Patna High Court CR. APP (DB) No.850 of 2015 dt.1/5/2023 being disposed of by this common judgment.

(3.) We have heard Mr. Dhirendra Kumar Sinha, the learned Appellant in all the appeals and Ms. Shashi Bala Verma, the learned APP for the State.