Supreme Court - Daily Orders
Ramlal Thakur vs State Of Chattisgarh on 18 April, 2017
Bench: Adarsh Kumar Goel, Deepak Gupta
ITEM NO.124 COURT NO.13 SECTION IIC
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). 749/2008
RAMLAL THAKUR Appellant(s)
VERSUS
STATE OF CHATTISGARH Respondent(s)
(With appln. (s) for bail and office report)
Date : 18/04/2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Appellant(s) Mr. Mukesh K. Giri,Adv.
For Respondent(s) Mr. Atul Jha,Adv.
Mr. Sandeep Jha,Av.
Mr. Dharmendra Kumar Sinha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The appeal is disposed of in terms of the signed order.
(Madhu Bala) (Saroj Kumari Gaur)
Court Master Court Master
(Signed order is placed on the file) Signature Not Verified Digitally signed by MADHU BALA Date: 2017.04.19 17:21:25 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 749 OF 2008 RAMLAL THAKUR ...APPELLANT(S) VERSUS STATE OF CHATTISGARH ...RESPONDENT(S) O R D E R Heard.
In view of the order of this Court dated 15 th February, 2007 in Criminal Appeal No. 213 of 2007 Nanu Ram Tawar Vs. State of Chattisgarh, this appeal is disposed of in the same terms. While upholding the conviction of the appellant, we reduce the sentence to the period undergone by the appellant. The appellant is on bail. His bail bonds shall stand discharged.
…....................J. [ADARSH KUMAR GOEL] NEW DELHI …....................J. 18TH APRIL, 2017 [DEEPAK GUPTA]