IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1283 OF 2006

KAMAL HASAN & ANR. ..... APPELLANTS

VERSUS

STATE OF BIHAR & ORS. ..... RESPONDENTS

WITH CRIMINAL APPEAL NO. 1284 OF 2006

O R D E R

We  have  heard  the  learned  counsel  for  the  

parties at very great length.

We are not inclined to entertain these matters  

in exercise of our jurisdiction under Article 136 of  

the Constitution of India.  We, however, reiterate the  

directions of the High Court that the observations made  

in its judgment shall be confined only for the purpose  

of inquiry under Section 340 of the Code of Criminal  

Procedure and shall not bind the trial court in the  

trial that may proceed against the appellants.

The appeals are dismissed in the above terms.

...... ..................J [HARJIT SINGH BEDI]

........................J [CHANDRAMAULI KR. PRASAD]

NEW DELHI JANUARY 13, 2011.