Full Judgment Text
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PETITIONER:
PUTUR BESARA
Vs.
RESPONDENT:
STATE OF BIHAR
DATE OF JUDGMENT: 06/08/1998
BENCH:
G.T. NAVATI, S.P. KURDUKAR
ACT:
HEADNOTE:
JUDGMENT:
J U D G M E N T
Nanavati, J.
This appeal arises out of the judgment and order passed
by the Patna High Court in Criminal appeal No. 201 of 1992.
Having gone through the evidence of P.W. 2 and other
witnesses and also the judgment of the High Court, we do not
find any infirmity either in the evidence of P.W. 2 - Arti
Devi or in appreciation of her evidence by the Courts below.
This appeal is, therefore, dismissed.