RAM NARAYAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present criminal appeal has been listed under the heading 'For Orders (On Office Notes).

(2.) There were two defects, as pointed out by the office.

(3.) Learned Sr. Counsel for the appellant submits that he seeks permission to remove one of the defects in course of the day, i.e., relating to non-mentioning of appellant in jail.