Patna High Court CR. APP (DB) No.325 of 1990 (6) dt.17-08-2012

IN THE HIGH COURT OF JUDICATURE AT PATNA Criminal Appeal (DB) No.325 of 1990 ================================================== Bishwanath Ahir

.... .... Appellant/s Versus

The State of Bihar

.... .... Respondent/s

================================================== with

Criminal Appeal (DB) No.335 of 1990 =================================================== Jai Shree Yadav

.... .... Appellant/s Versus

The State of Bihar

.... .... Respondent/s

=================================================== with

Criminal Appeal (DB) No.337 of 1990 =================================================== Lalan Pandey

.... .... Appellant/s Versus

The State of Bihar.

.... .... Respondent/s =================================================== CORAM: HONOURABLE MR. JUSTICE MIHIR KUMAR JHA and

HONOURABLE MR. JUSTICE ADITYA KUMAR TRIVEDI ORAL ORDER

(Per: HONOURABLE MR. JUSTICE MIHIR KUMAR JHA)

6/ 17-08-2012 Learned counsel for the appellants

submit that they would be prepared to argue

this case after a period of two weeks.

That being so, list all these cases on

31st of August, 2012 as first case subject to

part heard, if any.

(Mihir Kumar Jha, J)

(Aditya Kumar Trivedi, J) Ranjan

Patna High Court CR. APP (DB) No.325 of 1990 (6) dt.17-08-2012