Narendra Kumar & ANR. Vs. State of Bihar & ANR. [2009] INSC 1239 (17 July 2009)

Judgment

CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.1277 OF 2009 (Arising out of SLP(CRL.)No.3003 OF 2008) NARENDRA KUMAR & ANR. .....APPELLANT(S) VERSUS O R D E R Leave granted.

Heard learned counsel for the parties.

Considering the facts and circumstances of the present case and after perusing the impugned order, we are of the view that the order impugned in this appeal is neither a speaking nor a reasoned order. In that view of the matter, we set aside the impugned order and send the matter back to the High Court for fresh disposal in accordance with law. The appeal is accordingly allowed to the extent indicated above.

.............................J. ( TARUN CHATTERJEE )

.............................J. ( R.M.LODHA )

NEW DELHI;

JULY 17, 2009.

 Back

Pages: 1 2 3