RAM CHANDRA BHAGAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since there is a difference of opinion, let the papers of this case be placed before Honble the Chief Justice of India for sending the matter before another Bench. Per Honble Mr. Justice Markandey Katju

(2.) Heard learned counsel for the parties.

(3.) The separation of law from morality by the British positivist jurists Bentham and Austin was a great advance in legal history.