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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.