Supreme Court - Daily Orders
Satyendra Kumar Tiwari vs The State Of Madhya Pradesh(Now ... on 14 July, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.39 COURT NO.12 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 1218/2017
(Arising out of impugned final judgment and order dated 27-09-2016
in CRA No. 213/1999 passed by the High Court Of Chhatisgarh At
Bilaspur)
SATYENDRA KUMAR TIWARI Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH(NOW CHHATTISGARH) & ANR.Respondent(s)
(Appln. For permission to file additional documents and exemption
from filing O.T., appln. For permission to file corrected copies of
the annexure P-17 & P-30)
Date : 14-07-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Ms. Meenkakshi Arora,Sr.Adv.
Mr. D.S. Parmar,Adv.
Mr. Susheel Tomar,Adv.
Ms. Abha R. Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We do not find any ground to interfere with the impugned order except that we reduce the sentence awarded to the petitioner to seven years instead of ten years.
The special leave petition is, accordingly, disposed of.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified(MADHU BALA) Digitally signed by MADHU BALA Date: 2017.07.17 (MADHU NARULA) COURT MASTER (SH) 11:30:27 IST Reason: BRANCH OFFICER