Supreme Court of India
Narendra Kumar & Anr vs State Of Bihar & Anr on 17 July, 2009
Bench: R.M.Lodha, Tarun Chatterjee
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1277 OF 2009
(Arising out of SLP(CRL.)No.3003 OF 2008)
NARENDRA KUMAR & ANR. .....APPELLANT(S)
VERSUS
STATE OF BIHAR & ANR. ....RESPONDENT(S)
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.