Supreme Court - Daily Orders
State Of Punjab vs Satwinder Singh @ Kala on 1 September, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 336 OF 2011
STATE OF PUNJAB Appellant(s)
VERSUS
SATWINDER SINGH @ KALA Respondent(s)
O R D E R
We have heard Mr. Jayant K. Sud, learned AAG appearing for the appellant-State of Punjab at length today.
We do not find any reason to interfere with the judgment dated 17.08.2009 passed by the High Court of Punjab and Haryana at Chandigarh.
In view of that, we find no merit in the criminal appeal filed by the State.
Accordingly, the criminal appeal is dismissed.
.......................... J. (PINAKI CHANDRA GHOSE) .......................... J. (R.K. AGRAWAL) New Delhi;
September 01, 2015.
Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2015.09.02 16:41:43 IST Reason: ITEM NO.111 COURT NO.13 SECTION IIB S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Criminal Appeal No(s). 336/2011 STATE OF PUNJAB Appellant(s) VERSUS SATWINDER SINGH @ KALA Respondent(s)
(with appln. (s) for issue of bailable warrant of arrest) Date : 01/09/2015 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE R.K. AGRAWAL For Appellant(s) Mr. Jayant K. Sud, AAG Ms. Jasleen Chahal, Asst. AG Mr. Kuldip Singh, AOR For Respondent(s) Mr. Vipin Gogia, Adv.
Ms. Jaspreet Gogia, AOR UPON hearing the counsel the Court made the following O R D E R The criminal appeal is dismissed in terms of the signed order.
(R.NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master
(signed order is placed on the file)