Supreme Court of India
Sanjai And Ors vs State Of U.P. And Anr on 3 March, 2008
Bench: S.B. Sinha, V.S. Sirpurkar
CASE NO.: Appeal (crl.) 449 of 2008 PETITIONER: SANJAI AND ORS RESPONDENT: STATE OF U.P. AND ANR DATE OF JUDGMENT: 03/03/2008 BENCH: S.B. SINHA & V.S. SIRPURKAR JUDGMENT:
JUDGMENT O R D E R CRIMINAL APPEAL NO. 449 OF 2008 [Arising out of SLP(Crl.) No.2942/2007] Leave granted.
Having heard the learned counsel for the parties, we are of the opinion that as no charge-sheet has been filed as against appellant Nos. 2 to 4, the impugned judgment cannot be sustained which is set aside accordingly. The criminal miscellaneous application filed by the said appellants for quashing the proceedings in Case Crime No. 73/03, is allowed.
The appeal is disposed of with the aforementioned direction.