KISHORI LAL SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) PURSUANT to the order dated 19.12.2013 the matter was listed for further hearing.

(2.) THE appellant has been convicted under Section 228 of the Indian Penal Code and put behind the bar for three hours and fined Rs.50/ - by the 1st Additional District & Sessions Judge, Gopalganj by an order dated 19.08.1995 in Sessions Trial no.154 of 1994.

(3.) HE has stated that he was merely inquiring the next date and was frustrated that the evidence could not be completed.