MUNNA MANJHI Vs. STATE OF BIHAR
LAWS(SC)-2019-1-446
SUPREME COURT OF INDIA
Decided on January 31,2019

Munna Manjhi Appellant
VERSUS
STATE OF BIHAR Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) We are not inclined to interfere with the conviction and sentence imposed.
(3.) Learned counsel for the appellant submits that the appellant had remained under incarceration for the last 18 years. If that be so, let his case be considered for remission, in accordance with law.;


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