Supreme Court - Daily Orders
State Of U.P. vs Shyambir Singh on 23 September, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 172 OF 2012
STATE OF U.P. Appellant(s)
VERSUS
SHYAMBIR SINGH Respondent(s)
O R D E R
We have heard Mr. Ranjit Rao, learned AAG appearing for the appellant-State of U.P. at length today.
We do not find any reason to interfere with the judgment dated 13.04.2010 passed by the High Court of Judicature at Allahabad.
In view of that, we find no merit in the criminal appeal filed by the State of U.P. Accordingly, the criminal appeal is dismissed.
.......................... J. (PINAKI CHANDRA GHOSE) .......................... J. (R.K. AGRAWAL) New Delhi;
September 23, 2015.
Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2015.09.24 16:19:23 IST Reason: ITEM NO.109 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). 172/2012 STATE OF U.P. Appellant(s) VERSUS SHYAMBIR SINGH Respondent(s)
Date : 23/09/2015 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE R.K. AGRAWAL For Appellant(s) Mr. Ranjit Rao, AAG Mr. Anuvrat Sharma, AOR Ms. Alka Sinha, Adv.
For Respondent(s) Mr. Parmanand Pandey, AOR UPON hearing the counsel the Court made the following O R D E R The criminal appeal is dismissed in terms of the signed order.
(R.NATARAJAN) (RAJINDER KAUR)
Court Master Court Master
(Signed order is placed on the file)