Full Judgment Text
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CASE NO.:
Appeal (crl.) 390 of 2008
PETITIONER:
BIRENDRA KUMAR BHARATI
RESPONDENT:
STATE OF BIHAR
DATE OF JUDGMENT: 25/02/2008
BENCH:
S.B. SINHA & V.S. SIRPURKAR
JUDGMENT:
JUDGMENT
O R D E R
CRIMINAL APPEAL NO. 390 OF 2008
[Arising out of SLP(Crl.) No.6802/2007]
Leave granted.
Having heard the learned counsel for the parties and keeping in view the fact that
the appellant has been convicted for commission of offence under Section 307 of the
I.P.C. and sentenced to rigorous imprisonment for a period of five years and the fact
that the appellant has already been in custody for a period of about three years, he is
directed to be released on bail on furnishing bail bond for Rs.10,000/- with two
sureties each for the same amount to the satisfaction of the Trial Court. The appeal is
allowed accordingly.