Putur Besara Vs. State of Bihar [1998] INSC 397 (6 August 1998)

G.T. Navati, S.P. Kurdukar Nanavati, J.

ACT:

HEAD NOTE:

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.

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