Full Judgment Text
Non-Reportable
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1698 OF 2015
(arising out of S.L.P.(Crl.) No.5414 of 2015)
RAMESH CHANDRA TIWARI @ RAMESH TIWARI ... APPELLANT(S)
VS.
THE STATE OF BIHAR AND ORS. ... RESPONDENT(S)
J U D G M E N T
Anil R. Dave, J.
1. Heard the learned counsel for the parties.
2. Leave granted.
3. We find that the High Court has not examined the role
of Shri Bishwanath Raut @ Bishwanath Prasad. Therefore, we
allow the appeal qua Bishwanath Raut. The High Court shall
exmine Shri Bishwanath and shall take appropriate decision.
So far as other parties are concerned, the order stands.
th
4. The High Court shall hear the parties on 15 January,
JUDGMENT
2016.
5. In view of the above observation, the appeal is partly
allowed.
..............J.
[ANIL R. DAVE]
..................J.
[ADARSH KUMAR GOEL]
New Delhi;
th
14 December, 2015.
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