SATYENDRA TIWARI AND ORS. Vs. STATE OF BIHAR

JUDGEMENT

(1.) No one appears on behalf of the appellants.

(2.) The appeal is pending since 2003 in order to dispose of the old cases. The Court requested Mr. Parmeshwar Mehta, Advocate, who is present in the court to assist the Court. Accordingly, he has been appointed as Amicus curiae to assist the Court on behalf of the appellant.

(3.) The present appeal is against the Judgment and order dated 20th December, 2002 passed by 1st Additional Fast Track Court at Siwan in Sessions trial No. 39/2000/ 109/2002.