Full Judgment Text
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CASE NO.:
Appeal (crl.) 124 of 2008
PETITIONER:
BISHWANATH SAO AND ANR
RESPONDENT:
STATE OF BIHAR
DATE OF JUDGMENT: 18/01/2008
BENCH:
S.B. SINHA & V.S. SIRPURKAR
JUDGMENT:
JUDGMENT
O R D E R
CRIMINAL APPEAL NO. 124 OF 2008
[Arising out of SLP(Crl.) No. 6979/2007]
Leave granted.
Having heard the learned counsel for the parties and keeping in view the fact that
the appellants are already in jail for a period of about 10 months, they are directed to
be released on bail on furnishing bail bonds of Rs. 10,000/- each with two sureties for
the like amount, to the satisfaction of the Trial Court.
The appeal is allowed with the aforementioned direction.