HARI HESSA Vs. STATE OF BIHAR [NOW JHARKHAND]

JUDGEMENT

(1.) This Court, after having heard learned Amicus for the appellants and learned A.P.P. for the State, perused the materials available on record as also the judgment of conviction and order of sentence and closely scrutinized the deposition of witnesses recorded by learned trial Court, is passing order/judgment in open Court in presence of learned Amicus Curiae and learned A.P.P.

(2.) At the outset, it has been submitted by Mr. Chanchal Jain, that he has been appointed as Amicus Curiae by an order passed by the Co-ordinate Bench of this Court, as would appear from order dtd. 11/4/2019.

(3.) Mr. Chanchal Jain, learned Amicus Curiae is present and addressed the Court on the issue of merit.