- (1.) Leave granted.
(2.) We have heard learned counsel for the respondent-State and learned counsel for the appellant. The other respondents have been served but none has entered appearance.
(3.) The accused-respondents were put to trial in Sessions trial No.80 of 2014 titled State Vs. Brindavan and Ors. arising out of criminal case No.53 of 2014 under Sections 452, 302/34 of the Indian Penal Code.;