Supreme Court - Daily Orders
Rajendra Singh vs State Of Rajasthan on 12 February, 2015
Bench: V. Gopala Gowda, R. Banumathi
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS. 457-459 OF 2010
RAJENDRA SINGH & ORS. .. APPELLANT(S)
VERSUS
STATE OF RAJASTHAN & ANR. ..RESPONDENT(S)
O R D E R
Heard learned counsel for the parties. Having regard to the facts and circumstances of the case, the material available on record and the rival legal submissions, we are in respectful agreement with the view taken by the High Court. Since the conclusion arrived at by the High Court is in conformity with the principles of law, we do not find any good reason to interfere with the impugned judgment and order passed by the High Court and we are satisfied that it is not a fit case for our interference.
In view of the above, the appeals are dismissed.
................J.
(V. GOPALA GOWDA)
Signature Not Verified
Digitally signed by
Vinod Kumar
Date: 2015.02.14
..................J.
10:43:39 IST
Reason: (R. BANUMATHI)
NEW DELHI,
FEBRUARY 12, 2015
ITEM NO.5 COURT NO.12 SECTION II
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). 457-459/2010
RAJENDRA SINGH & ORS. Appellant(s)
VERSUS
STATE OF RAJASTHAN & ANR. Respondent(s)
Date : 12/02/2015 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MRS. JUSTICE R. BANUMATHI For Appellant(s) Dr. J.N. Dubey, Sr.Adv.
Mr. Anurag Dubey, Adv. Ms. Anu Sawhney, Adv.
Ms. Ila Haldia, Adv.
Mr. S. R. Setia,Adv.
For Respondent(s) Mr. R. Gopalakrishnan,Adv.
Ms. Aishwarya Bhati, Adv. Ms. Madhurima Ghosh, Adv. Ms. Neha Meena, Adv.
Mr. Anshuman, Mr. T. Goyal, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed in terms of the signed order.
(VINOD KR.JHA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER (Signed order is placed on the file)