Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1283 OF 2006
KAMAL HASAN & ANR. ..... APPELLANTS
VERSUS
STATE OF BIHAR & ORS. ..... RESPONDENTS
WITH
CRIMINAL APPEAL NO. 1284 OF 2006
O R D E R
We have heard the learned counsel for the
parties at very great length.
We are not inclined to entertain these matters
in exercise of our jurisdiction under Article 136 of
the Constitution of India. We, however, reiterate the
directions of the High Court that the observations made
in its judgment shall be confined only for the purpose
of inquiry under Section 340 of the Code of Criminal
Procedure and shall not bind the trial court in the
trial that may proceed against the appellants.
The appeals are dismissed in the above terms.
...... ..................J
[HARJIT SINGH BEDI]
........................J
[CHANDRAMAULI KR. PRASAD]
NEW DELHI
JANUARY 13, 2011.