Supreme Court - Daily Orders
State Of M.P. vs Ramcharan on 18 November, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 68 OF 2013
STATE OF M.P. Appellant(s)
VERSUS
RAMCHARAN Respondent(s)
WITH
CRIMINAL APPEAL NO. 71 OF 2013
CRIMINAL APPEAL NO. 73 OF 2013
CRIMINAL APPEAL NO. 54 OF 2013
CRIMINAL APPEAL NO. 52 OF 2013
CRIMINAL APPEAL NO. 53 OF 2013
O R D E R
We have heard Mr. C.D. Singh, learned counsel appearing for the appellant-State of M.P. and Mr. Ratnakar Dash, learned senior counsel for the respondents at length today.
We have been taken through the judgments of the trial Court as well as the High Court. We find that the High Court, after analyzing the evidence, has correctly came to the conclusion.
We have also taken note of the evidences deposed by the witnesses and according to us, the High Court has correctly assessed the same.
Hence, we do not find any reason to interfere with the judgment dated 09.05.2012 passed by the High Court of Madhya Pradesh, Bench at Indore.
Accordingly, we find no merit in the criminal appeals filed by the State of M.P. and the same are dismissed.
Signature Not Verified......................J Digitally signed by (PINAKI CHANDRA GHOSE) Gulshan Kumar Arora Date: 2015.11.30 16:10:19 IST Reason:
......................J NEW DELHI; (R.K. AGRAWAL) November 18, 2015.
ITEM NO.115 COURT NO.11 SECTION IIA
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). 68/2013
STATE OF M.P. Appellant(s)
VERSUS
RAMCHARAN Respondent(s)
(with appln. (s) for exemption from filing O.T.) WITH Crl.A. No. 71/2013 (With Office Report) Crl.A. No. 73/2013 (With Office Report) Crl.A. No. 54/2013 (With Office Report) Crl.A. No. 52/2013 (With Office Report) Crl.A. No. 53/2013 (With appln.(s) for exemption from filing O.T. and Office Report) Date : 18/11/2015 These appeals were called on for hearing today. CORAM : HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE R.K. AGRAWAL For Appellant(s) Mr. C. D. Singh, AOR Ms. Sakshi Kakkar, Adv.
Mr. Udit Arora, Adv.
For Respondent(s) Mr. Ratnakar Dash, Sr. Adv.
Mr. Ardhendumauli Kumar Prasad, AOR Ms. Taruna A. Prasad, Adv.
Mr. Aviral Shukla, Adv.
Mr. Panshul Chandra, Adv.
UPON hearing the counsel the Court made the following O R D E R The criminal appeals are dismissed in terms of the signed order.
Pending application(s), if any, stand disposed of.
(R.NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master
(Signed order is placed on the file)