- (1.) Heard learned counsel for the appellant and learned counsel for the State. Perused the Lower Court Records. Considering the evidence of P.W.6 & P.W.1,
(2.) during the pendency of this Criminal Appeal, the appellantAwdhesh Kumar Goswami @ Awadhesh Kumar Goswami is directed to be released on bail, on furnishing bail bond of Rs. 10,000/(Ten thousand) with sureties of like amount each to the satisfaction of learned Additional Sessions Judge, F.T.C.II,
(3.) Seraikella in connection with Sessions Trial No. 48 of 2005 subject to the condition that one of the bailors will be his close relative and another will be of local resident.;