Patna High Court CR. APP (DB) No.715 of 2012 (4) dt.17-08-2012

IN THE HIGH COURT OF JUDICATURE AT PATNA Criminal Appeal (DB) No.715 of 2012 ====================================================== Shedhani Prasad son of Late laxman Sao, resident of village Telhara P.S.Telhara, District Nalanda

.... .... Appellant/s

Versus

1. The State Of Bihar

2. Sanjay Kumar

3. Prahalad Prasad

Both are sons of Ganga Sao, residents of Mohalla Postal Park, Road No.1, P.S.Kankarbagh,District Patna .... .... Respondent/s

====================================================== Appearance :

For the Appellant/s : Mr. Rabindra Prasad Singh, Advocate For the Respondent/s : Mr APP. ====================================================== CORAM: HONOURABLE MR. JUSTICE SHYAM KISHORE SHARMA And

HONOURABLE MR. JUSTICE AMARESH KUMAR LAL ORAL ORDER

(Per: HONOURABLE MR. JUSTICE SHYAM KISHORE SHARMA) ------------

4 17-08-2012 Issue notice to respondent nos. 2 and 3 in admission

matter, for which requisite etc. under registered cover with A/D as

well as in ordinary process must be filed within two week, failing

which the memo of appeal shall stand rejected without further

reference to a Bench.

Also call for lower court records i.e. the records of

Sessions Trial No. 31 of 2002 from Sri Brajendra Kumar

Srivastava, Additional Sessions Judge I, Patna/his successor in

office.

(Shyam Kishore Sharma, J)

Tahir/- (Amaresh Kumar Lal, J) Patna High Court CR. APP (DB) No.715 of 2012 (4) dt.17-08-2012