ISHTIAQ KHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsels for the appellants and learned counsel for the State.

(2.) Both the criminal appeals arise out of common judgment of conviction and order of sentence, hence they have been heard together and are being disposed of by this common judgment.

(3.) When the present appeals were taken up on 24/11/2021, none had appeared on behalf of the appellants and by order dtd. 24/11/2021, Ms. Anukriti Jaipuriyar, Amicus Curiae, was appointed by another Co-ordinate Bench of this Court to assist the Court at the costs of the State. Subsequently, when the appeals are being taken up today on 27/6/2023, learned counsels for the appellants have appeared.