Supreme Court - Daily Orders
State Of U.P. vs Prabhakar Singh & Anr Etc.Etc. on 13 July, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS. 589-591 OF 2012
STATE OF U.P. Appellant(s)
VERSUS
PRABHAKAR SINGH & ANR ETC.ETC. Respondent(s)
O R D E R
We have heard Mr. Ratnakar Dash, learned Senior Counsel appearing for the appellant-State of U.P. at length.
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 drawn the correct conclusions.
We have also taken note of the evidence of 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 06.05.2011 passed by the High Court of Judicature at Allahabad.
Accordingly, we find no merit in the criminal appeals and the same are dismissed.
......................J (PINAKI CHANDRA GHOSE) ......................J NEW DELHI;
Signature Not Verified (AMITAVA ROY) July 13, 2016. Digitally signed by R.NATARAJAN Date: 2016.07.18 16:48:54 IST Reason: ITEM NO.113 COURT NO.10 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). 589-591/2012 STATE OF U.P. Appellant(s) VERSUS PRABHAKAR SINGH & ANR ETC.ETC. Respondent(s) (With appln. (s) for discharge of advocate on record) Date : 13/07/2016 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Mr. Ratnakar Dash, Sr. Adv.
Mr. Ardhendumauli Kumar Prasad, AOR For Respondent(s) Dr.(Mrs.) Vipin Gupta, Adv. (SCLSC)(A.C) Mr. Prakash Kumar Singh, AOR 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 (s) disposed of.
(R.NATARAJAN) (SAROJ KUMARI GAUR)
Court Master Court Master
(Signed order is placed on the file)