LAWS(PAT)-1989-2-36

RABINDRA NATH DUTTA Vs. STATE OF BIHAR

Decided On February 24, 1989
RABINDRA NATH DUTTA Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) 24 -2 -89 Heard the learned counsel for the parties. We do not find any merit in this appeal. It is accordingly dismissed.