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CASE NO.: Appeal (crl.)  124 of 2008

PETITIONER: BISHWANATH SAO AND ANR

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. 124   OF 2008 [Arising out of SLP(Crl.) No. 6979/2007]

       Leave granted.         Having heard the learned counsel for the parties and keeping in view the fact that  the appellants are already in jail for a period of about 10 months, they are directed to  be released on bail on furnishing bail bonds of Rs. 10,000/- each with two sureties for  the like amount, to the satisfaction of the Trial Court.         The appeal is allowed with the aforementioned direction.