REGENT COMPUTRONICS PVT. LTD.

VIKASH KUMAR Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

PRANAB KUMAR MITRA VS. STATE OF WEST BENGAL [REFERRED TO]
PRANAB KUMAR MITRA VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF KERALA VS. Y NARAYANI AMMA KAMALA DEVI [REFERRED TO]
BONDADA GAJAPATHI RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
HARNAM SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
LAKSHMI SHANKER SRIVASTAVA VS. STATE DELHI ADMINISTRATION [REFERRED TO]
STATE OF ANDHRA PRADESH VS. S NARSHIMHA KUMAR [REFERRED TO]
STATE OF ANDHRA PRADESH VS. S NARSHIMHA KUMAR [REFERRED TO]
SHANKAR PRASAD GHOSH VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) A puzzle has come up which needs in depth scrutiny.

(2.) Now the sole question for consideration is whether in absence of legal heirs, if any, what would be the fate of the instant appeal? For better appreciation, Section 394 of the Cr.P.C. is quoted below:

(3.) But, where legal heir did not come forward then in that circumstance, there would not be a question of substitution.

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VIKASH KUMAR Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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