SANDEEP KUMAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) BY an order dated 5 -2 -1999 the Division Bench (R.N. Sahay and P.K. Sarkar, JJ) directed that this record be again placed before me for the necessary orders.

(2.) IT will be useful, in this connection, to quote the concluding portion of this order which runs as follows :

(3.) THIS is how this appeal has again been placed before me.