Patna High Court - Orders
Ramraj Chaudhary @ Ramraj Ahir vs State Of Bihar on 7 August, 2012
Author: Shyam Kishore Sharma
Bench: Shyam Kishore Sharma, Amaresh Kumar Lal
Patna High Court CR. APP (DB) No.183 of 2003 (4) dt.07-08-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (DB) No.183 of 2003
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Ramraj Chaudhary @ Ramraj Ahir
.... .... Appellant/s
Versus
State Of Bihar
.... .... Respondent/s
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CORAM: HONOURABLE MR. JUSTICE SHYAM KISHORE SHARMA
and
HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE SHYAM KISHORE SHARMA)
4 07-08-2012Perused Letter No. 235 dated 25.6.2012 of Ad hoc Additional Sessions Judge, Gopalganj whereby he has prayed for sending of lower court record of Sessions Trial No. 43 of 1990 as the trial of another accused is held up due to non-availability of the record.
Office will send back the lower court record of Sessions Trial No. 43 of 1990 with a request to the court concerned to return the record to this Court immediately after conclusion of trial of another accused.
(Shyam Kishore Sharma, J)
Kanchan/- (Amaresh Kumar Lal, J)