Supreme Court - Daily Orders
Md. Halim Ali vs State Of Assam on 28 August, 2014
Bench: M.Y. Eqbal, Pinaki Chandra Ghose
ITEM NO.115 COURT NO.13 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). 2051/2008
MD. HALIM ALI Appellant(s)
VERSUS
STATE OF ASSAM Respondent(s)
(with office report)
Date : 28/08/2014 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Appellant(s)
Mr. Jagjit Singh Chhabra,(A.C.) Adv.
For Respondent(s)
Mr. Navnit Kumar, Adv.
For M/s Corporate Law Group,Adv.
UPON hearing the counsel the Court made the following
O R D E R
This appeal is dismissed in terms of the signed order.
(Sukhbir Paul Kaur) (Sneh Lata Sharma) Court Master Court Master (Signed order is placed on the file) Signature Not Verified Digitally signed by Sukhbir Paul Kaur Date: 2014.08.30 12:59:44 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.2051 OF 2008 MD. HALIM ALI Appellant(s) Versus STATE OF ASSAM Respondent(s) O R D E R We have heard learned counsel for the parties.
We do not find any merit in this appeal.
The same is, accordingly, dismissed.
........................J. (M.Y. EQBAL) ........................J. (PINAKI CHANDRA GHOSE) New Delhi, August 28, 2014.