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.