LAXMAN PRASAD YADAV @ L.YADAV @ L.YADAV Vs STATE OF BIHAR
Case number: Crl.A. No.-000123-000123 / 2008
Diary number: 33341 / 2007
Advocates: NAVIN PRAKASH Vs
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1
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.