Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1
CASE NO.:
Appeal (crl.) 329 of 2008
PETITIONER:
BHIM PRASAD
RESPONDENT:
THE STATE OF BIHAR
DATE OF JUDGMENT: 15/02/2008
BENCH:
S.B. SINHA & V.S. SIRPURKAR
JUDGMENT:
JUDGMENT
O R D E R
CRIMINAL APPEAL NO. 329 OF 2008
[Arising out of SLP(Crl.) No.7619/2007]
Leave granted.
In view of the fact that charge has since been filed, we make the interim order date
d
14.12.2007 absolute. The appeal is disposed of with the aforementioned direction.