LAWS(CHH)-2008-1-25

SURIT RAM Vs. STATE OF CHHATTISGARH

Decided On January 14, 2008
Surit Ram Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Heard on M.(Cr.) P. No. 1066/2006, filed on behalf of accused/Appellant No. 1 Surit Ram in Cr. A. No. 374/2008 & I.A. No. 1/2007 filed on behalf of accused/Appellant No. 2 Odkakin @ Darasmati in Cr. A. No. 276/2006 for suspension of sentences and grand of bail, during the pendency of these appeals.