Supreme Court - Daily Orders
Gulab Singh vs State Of Haryana on 27 May, 2014
lITEM NO.113 COURT NO.2 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. 1279 OF 2007
GULAB SINGH & ANR. Appellant (s)
VERSUS
STATE OF HARYANA Respondent(s)
(With office report )
Date: 27/05/2014 This Appeal was called on for hearing today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE A.K. SIKRI
(Vacation Bench)
For Appellant(s) Mr. Ashok Kumar Sharma,Adv.
Mr. Viklap Mudgal, Adv.
For Respondent(s) Mr. Rajeev Gaur "Naseem", Adv.
Mr. Kamal Mohan Gupta,Adv.
UPON hearing counsel the Court made the following
O R D E R
The appeal is dismissed as infructuous in terms of the signed order. (Usha Bhardwaj) [M.S. Negi] A.R.-cum-P.S. Assistant Registrar Signed order is placed on the file.
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.1279 OF 2007 Gulab Singh & Anr. .. Appellant(s) Versus State of Haryana .. Respondent(s) O R D E R This appeal by special leave petition has been filed by three convicts who were convicted under Section 304-B and Section 498-A and 202 IPC. The special leave petition qua petitioner No.2 Manoj was dismissed in limine and in respect of other two the special leave petition was granted. However, the learned counsel for the appellants informs that both have passed away during the pendency of appeal. The appeal is, therefore, rendered infructuous and accordingly the same stands dismissed as having become infructuous.
....................J. [DR. B.S. CHAUHAN] ...................J. [A.K. SIKRI] NEW DELHI, MAY 27, 2014.