ANIL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellants, learned counsel for the informant and Mr. Binod Bihari Singh, learned Additional PP and Mr. Ajay Mishra, learned Additional PP for the State.

(2.) The records of these three appeals have been placed before this Court for consideration of their prayer for suspension of sentence and release of the appellants on bail during pendency of the appeal.

(3.) The records of the learned trial court have been received and the State has filed a written objection in terms of proviso to sub-sec. (1) of Sec. 389 Cr.P.C.