Supreme Court of India
Laxman Prasad Yadav @ Laxman Yadav @ ... vs State Of Bihar on 18 January, 2008
Bench: S.B. Sinha, V.S. Sirpurkar
CASE NO.: Appeal (crl.) 123 of 2008 PETITIONER: LAXMAN PRASAD YADAV @ LAXMAN YADAV @ LAKSHMAN YADAV RESPONDENT: STATE OF BIHAR DATE OF JUDGMENT: 18/01/2008 BENCH: S.B. SINHA & V.S. SIRPURKAR JUDGMENT:
JUDGMENT O R D E R CRIMINAL APPEAL NO. 123 OF 2008 [Arising out of SLP(Crl.) No. 12/2008] Leave granted.
Having heard the learned counsel for the appellant and Mr. Gopal Singh, learned standing counsel for the State of Bihar, who has appeared at our request, we are of the opinion that the appellant may be permitted to call for the document dated 20th March, 2004 from the Command Hospital, Western Command, Chandimandir. The requisite costs for summoning the witnesses for production of the original of the said documents shall be deposited by the appellant before the Trial Court within two weeks, whereupon necessary orders shall be passed. The Trial Court shall see to it that the trial is concluded as expeditiously as possible.
-2-Subject to the aforementioned direction, the appeal is allowed to the aforementioned extent only.