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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.