STATE OF BIHAR Vs. NILMANI SAHU

LAWS(SC)-1996-10-167

SUPREME COURT OF INDIA (FROM: PATNA)

Decided on October 07,1996

STATE OF BIHAR Appellant

VERSUS

NILMANI SAHU Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) We have heard learned counsel on both sides.;