NIMISH NARAIN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) IT appears that in the Cr. Appeal (SJ) No. 101 of 1996 there is no order in the original file recorded for admission of the Appeal. However, in Part-B of the file I find that there is an order on 27.05.1996 about the admission of the Appeal and the grant of bail to the Appellant.

(2.) THE appellants have been convicted under Section 364 IPC and sentenced to RI for seven years by the 1st Additional District & Sessions Judge, Buxar in Sessions Trial No. 54/94 by a judgment dated 03.04.1996.