Supreme Court of India
Pawan Kumar & Ors vs State Of Rajasthan on 6 December, 2012
Equivalent citations: AIRONLINE 2012 SC 338, (2013) 1 CRILR(RAJ) 80.2, 2013 CRILR(SC MAH GUJ) 80, 2013 CRILR(SC&MP) 80, 2000 SCC (CRI) 1206, (2012) 12 SCALE 695, 2013 (11) SCC 668, (2013) 123 ALLINDCAS 192, (2013) 1 CRILR(RAJ) 80, (2013) 1 CURCRIR 322, (2013) 1 MAD LJ(CRI) 409, (2013) 1 UC 162, (2013) 2 RECCRIR 530, (2013) 4 ALLCRILR 812, (2013) 54 OCR 696, 2013 CRILR(SC&MP) 80.2
Bench: Chandramauli Kr. Prasad, H.L. Dattu
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS. 1078-1080 OF 2009
PAWAN KUMAR & ORS. Appellants
VERSUS
THE STATE OF RAJASTHAN Respondent
O R D E R
1. These appeals are filed against the judgment and order dated 24.09.2007 in D.B. Criminal Appeal Nos. 233, 399 and 951 of 2003 of the High Court of Judicature of Rajasthan at Jaipur, whereby the conviction and sentence of the appellants under Section 302 read with 34 of the Indian Penal Code, passed by the Trial Court, was confirmed.
2. We have heard learned counsel for the appellants.
3. Having heard the learned counsel for the appellants at length and having gone through the records of the case, we are of the considered opinion that the judgment and order passed by the High Court does not require any interference by this Court. Therefore, the Criminal Appeals are dismissed accordingly.
4. Fee of learned amicus curiae is assessed at Rs.7,000/-.
........................J. (H.L. DATTU) ........................J. (CHANDRAMAULI KR. PRASAD) NEW DELHI;
DECEMBER 06, 2012.