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CASE NO.: Appeal (crl.)  390 of 2008

PETITIONER: BIRENDRA KUMAR BHARATI

RESPONDENT: STATE OF BIHAR

DATE OF JUDGMENT: 25/02/2008

BENCH: S.B. SINHA & V.S. SIRPURKAR

JUDGMENT: JUDGMENT O R D E R

CRIMINAL APPEAL NO. 390   OF 2008 [Arising out of SLP(Crl.) No.6802/2007]

       Leave granted.         Having heard the learned counsel for the parties and keeping in view  the fact that  the appellant has been convicted for commission of offence under Section 307 of the  I.P.C. and sentenced to rigorous imprisonment for a period of five years and the fact  that the appellant has already been in custody for a period of about three years, he is  directed to be released on bail on furnishing bail bond for Rs.10,000/- with two  sureties each for the same amount to the satisfaction of the Trial Court. The appeal is  allowed accordingly.