RAM DASS Vs. STATE

JUDGEMENT

(1.) I have heard Sri S.N. Mulla for the Appellant, Ramdas alias Hart Das alias Hari Kishan and Sri Jitendra Kumar, Assistant Government Advocate, for the State.

(2.) The appeal is allowed and the conviction and sentence of the Appellant are set aside. The Appellant is on bail; he need not surrender and his bail bonds are discharged.

(3.) The reasons for allowing the appeal will be given by me later on.