AJIT SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard Mr. Ansul, the learned Advocate for the appellant/Ajit Singh @ Ajit Kumar Singh [Cr. Appeal (DB) No. 620 of 2014] and Mr. Ravindra Kumar, the learned Advocate for the appellants in other two appeals, viz., Cr. Appeal (DB) Nos. 586 and 656 of 2014 respectively.

(2.) The State is represented by Mr. Ajay Mishra and Mr. Dilip Kumar Sinha, the learned APPs., respectively.

(3.) Mr. Sanoj Kumar, the learned Advocate has appeared for the informant in all the three appeals.