Supreme Court - Daily Orders
V.Sejappa vs State By Police Insp.Lokayukta on 10 December, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.101 COURT NO.4 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.747 of 2008
V. SEJAPPA Appellant(s)
VERSUS
STATE BY POLICE INSP. LOKAYUKTA Respondent(s)
Date : 10/12/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Appellant(s) Mr. Tara Chandra Sharma, Adv.
Ms. Rajni K. Prasad, Adv.
Ms. Neelam Sharma, Adv.
Mr. Rajeev Sharma, Adv.
Mr. T. V. Ratnam, AOR
For Respondent(s) Mr. Joseph Aristotle S., Adv.
Mr. M.B. Elakkumanan, Adv.
Mr. V. N. Raghupathy, AOR
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the parties, we are of the considered opinion that the statement recorded under Section 313 of the Code of Criminal Procedure should be translated in English.
Learned counsel appearing for the State undertakes to file the translated version within eight weeks hence.
List the matter after eight weeks.
Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2015.12.10 17:13:39 IST Reason: (Chetan Kumar) (H.S. Parasher)
Court Master Court Master