Birendra
Kumar Bharati Vs. State of Bihar [2008] Insc
280 (25 February 2008)
S.B.
Sinha & V.S. Sirpurkar
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.
Back
Pages: 1 2