MANISH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned APP for the State.

(2.) Despite service of notice on the opposite party no. 2- informant, nobody appeared on her behalf when the matter was taken up and heard.

(3.) The petitioner has moved the Court under Sections 397 and 401 of the Code of Criminal Procedure, 1973 against the judgment dated 04.06.2018 passed by the learned Additional Sessions Judge-II, Jehanabad in Criminal Appeals No. 87 of 2017/ 23 of 2017, by which the judgment of conviction and sentence dated 13.11.2017 passed by the SDJM, Jehanabad in Ghoshi (Okari OP) PS Case No. 64 of 2017, GR No. 482 of 2017/ TR No. 1816 of 2017, has been upheld.