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Judgment
9 paragraphs · 168 wordsMr. Lalit Sharma, Advocate present for the revisionists.
Mr. S.S. Adhikari, A.G.A., present for the State.
The present revisionists have been convicted by the trial court under Section 411 of IPC and have been sentenced for simple imprisonment for two years vide judgment and order dated 19.12.2015. The appeal filed by the revisionists against the judgment and order dated 19.12.2015 has been dismissed by the appellate court vide judgment and order dated 10.10.2017. Hence, the present revision before this Court.
Heard.
Admit.
Summon the lower court record.
Considering the overall facts and circumstances of the case as well as the fact that the revisionists are women and were already on bail during the period of trial, the revisionists are released on bail on their executing a personal bond and furnishing two reliable sureties by each of them to the satisfaction of the court concerned.
Bail application stands allowed accordingly.
List this case on 22.11.2017 in the daily cause list.