SARULA MUNDA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Criminal Appeal(DB) has been preferred against the judgment and order dated 31st March, 1992 in Sessions Case No. 225 of 1986 as the Appellant was convicted for committing the offence punishable under Section 302 of the Indian Penal Code and has been sentenced to undergo rigorous imprisonment for life.

(2.) The appeal was admitted on 3rd July, 1992. On application of the Appellant, he was ordered to be released on bail on furnishing bail bond of Rs. 5,000/- with two sureties of the like amount, each to the satisfaction of the 4th Additional Judicial Commissioner, Ranchi.

(3.) When the case was called out for hearing on 9th May, 2010, nobody appeared and it was noticed that the Appellant was released on bail vide order dated 3rd May,1993. Therefore, it was ordered for ensuring the arrest of the Appellant.