RAJAN KUMAR GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as learned Additional Public Prosecutor.

(2.) At an earlier occasion while appellant had prayed for suspension of sentence and grant of bail till pendency of instant appeal, during the said course with the assistance of learned counsel for the appellant, the judgment impugned was gone through in consonance with the evidence available on the record whereupon, it has been thought to hear the appeal only on its merit in stead of delving over intermediary issues.

(3.) Detailed discussion of the evidence is forbidden for the present as it will cause prejudice to the interest of the either side and that being so, only the infirmities which vitiate the judgment impugned followed with its remittance to the learned lower court to hear the parties and pass the judgment afresh in accordance with law.