LAWS(PAT)-2024-3-45

ANITA DEVI Vs. STATE OF BIHAR

Decided On March 22, 2024
ANITA DEVI Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Since both appeals have arisen out of the same judgment hence they are being decided together by a common judgment.

(2.) Heard learned counsels for the appellants and learned APPs appearing for the State.

(3.) In this judgment, the appellants namely Anita Devi, Amarjeet Kumar, Gaurav Kumar, Sumit Kumar and Himanshu Kumar will be referred to as A1, A2, A3, A4 and A5 respectively.