BIDHAN CHANDRA DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has challenged the judgment passed in Criminal Appeal No. 56 of 2014.

(2.) This criminal revision petition was filed on 24/3/2015 and as the proceedings would indicate several adjournments were taken on behalf of the petitioner.

(3.) No notice till date has been issued to the accused who were appellant nos.1 to 6 in Criminal Appeal No.56 of 2014.