GHANSHYAM Vs. STATE

JUDGEMENT

(1.) HEARD Sri B. S. Parihar, learned counsel for the revisionist and Sri M. A. Khan, learned brief holder for the State. Admit.

(2.) LEARNED brief holder for the State has accepted notice on behalf of respondent/state. Summon the lower court record. List thereafter for final hearing in due course after receipt of the record from the trial court. Also heard on bail application.

(3.) LEARNED counsel for the revisionist has submitted that the revisionist was on bail during the period of trial and also during the period of appeal. He has never misused the liberty of bail given to him.