LAWS(SC)-1996-11-110

TAPAS KUMAR DUTTA Vs. STATE OF BIHAR

Decided On November 01, 1996
TAPAS KUMAR DUTTA Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) On 30/8/1990, notice was issued in the special leave petition limited to the question of sentence. Further, the petitioner was permitted exemption from surrendering.

(2.) Heard the petitioner in person.

(3.) Leave granted limited to the question of sentence only.