Supreme Court of India
Dharam Pal vs State Of Delhi on 26 October, 2010
Bench: Harjit Singh Bedi, Chandramauli Kr. Prasad
Crl. A. No. 890 of 2005
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 890 OF 2005
DHARAM PAL ..... APPELLANT
VERSUS
STATE OF DELHI ..... RESPONDENT
WITH
CRIMINAL APPEAL NO. 891 OF 2005
STATE OF NCT OF DELHI ..... APPELLANT
VERSUS
DHARAM PAL ..... RESPONDENT
O R D E R
Learned counsel for the appellant in Criminal Appeal No. 890 of 2005, on instructions from the client who is present in Court, prays that the appeal be dismissed as not pressed. We order, accordingly.
In view of the peculiar facts of the case, more Crl. A. No. 890 of 2005 2 particularly, that the accused has himself withdrawn his appeal, we are not inclined to interfere in Criminal Appeal No. 891 of 2005 at this stage as we are told that the appellant in Criminal Appeal No. 890 of 2005 has already undergone the 7 years sentence awarded to him by the High Court.
Criminal Appeal No. 891 of 2005 stands dismissed.
........................... J [HARJIT SINGH BEDI] ........................... J [CHANDRAMAULI KR. PRASAD] NEW DELHI OCTOBER 26, 2010.