Supreme Court - Daily Orders
Raju @ Rajaur Rahman vs State Of M.P. on 13 May, 2015
Bench: Jagdish Singh Khehar, Madan B. Lokur, Kurian Joseph
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 2022 OF 2010
Raju @ Rajaur Rahman ..Appellant
versus
State of Madhya Pradesh ..Respondent
O R D E R
During the course of hearing, learned counsel for the appellant, so as to find fault with the impugned judgment dated 24.11.2008 rendered by the High Court of Madhya Pradesh at Jabalpur, placed emphatic reliance on the statement of PW1-Matin Khan, and PW15-S.K.Seth. PW1 was the injured eye witness and PW15 was the investigating officer. Learned counsel for the appellant also placed reliance on the statement of PW5-Dr.A.K.Jain, in order to bring out the injuries suffered by the appellant.
Having given our thoughtful consideration to the submissions advanced by the learned counsel for the appellant, we find no justification whatsoever, for interfering with the impugned judgment dated 24.11.2008, which reiterated the decision rendered by the trial Court, i.e., 1st Additional Sessions Judge, Balaghat, Madhya Pradesh dated 20.06.2008.
The instant criminal appeal is accordingly dismissed.
….....................J. [JAGDISH SINGH KHEHAR] Signature Not Verified Digitally signed by Parveen Kumar Chawla Date: 2015.05.16 12:40:33 IST ….....................J. Reason: [MADAN B, LOKUR] NEW DELHI; ….....................J. MAY 13, 2015. [KURIAN JOSEPH] ITEM NO.112 COURT NO.4 SECTION IIA 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). 2022/2010 RAJU @ RAJAUR RAHMAN Appellant(s) VERSUS STATE OF M.P. Respondent(s) (with appln. (s) for bail and office report) Date : 13/05/2015 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE KURIAN JOSEPH For Appellant(s) Mr. Fakhruddin, Sr. Adv.
Mr. Raj Kishor Choudhary, Adv. Ms. Divya Mishra, Adv.
Mr. Abdul Karim Ansari, Adv. for Mr. Aftab Ali Khan,AOR For Respondent(s) Mr. Ankit Kr. Lal, Adv.
for Mr. Mishra Saurabh,AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(Parveen Kr. Chawla) (Renuka Sadana)
Court Master Court Master
[signed order is placed on the file]