Supreme Court - Daily Orders
State Of U.P. vs Raghav Saran Rai . on 30 September, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
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). 1291/2012
STATE OF U.P. Appellant(s)
VERSUS
RAGHAV SARAN RAI & ORS. Respondent(s)
Date : 30/09/2015 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. M. R. Shamshad,Adv.
Mr. Vivek Vishnoi, Adv.
Mr. Shashank Singh, Adv.
Mr. Aditya Samaddan, Adv.
For Respondent(s) Mr. L.B. Rai, Adv.
Mr. Shankar Divate,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The criminal appeal is dismissed in terms of signed order.
(Neeta) (Sneh Lata Sharma)
Sr. P.A. Court Master
(Signed order is placed on the file) Signature Not Verified Digitally signed by Neeta Sapra Date: 2015.10.03 12:13:39 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1291 OF 2012 STATE OF U.P. Appellant(s) VERSUS RAGHAV SARAN RAI & ORS. Respondent(s) O R D E R We have heard learned counsel for the parties at length today.
We do not find any reason to interfere with the judgment passed by the High Court.
In view of that, we find no merit in the criminal appeal.
Accordingly, the criminal appeal is dismissed.
…......................J. ( PINAKI CHANDRA GHOSE ) ….......................J. ( R.K. AGRAWAL ) New Delhi;
September 30, 2015