Supreme Court - Daily Orders
Karam Singh vs State Of H.P. on 25 April, 2017
Bench: Adarsh Kumar Goel, Rohinton Fali Nariman
ITEM NO.108 COURT NO.12 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). 1753/2008
KARAM SINGH Appellant(s)
VERSUS
STATE OF H.P. Respondent(s)
(with office report)
Date : 25/04/2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Appellant(s) Mr. S.S. Shamshery,Adv.
Mr. Amit Sharma,Adv.
Mr. Ankit Raj,Adv.
Mr. R. C. Kohli,Adv.
For Respondent(s) Ms. Pragati Neekhra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed in terms of the signed order.
(Madhu Bala) (Sneh Lata Sharma) Court Master Court Master (Signed order is placed on the file) Signature Not Verified Digitally signed by MADHU BALA Date: 2017.04.28 11:50:30 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1753 OF 2008 KARAM SINGH ...APPELLANT(S) VERSUS STATE OF H.P. ...RESPONDENT(S) O R D E R We have heard learned counsel for the parties and also perused the record.
We do not find any ground to interfere with the impugned order. The appeal is, accordingly, dismissed.
The appellant is on bail. His bail bonds stand cancelled. The appellant be taken into custody forthwith to serve out the remaining sentence. A copy of this order be sent to the concerned CJM for compliance.
Pending application(s), if any, shall also stand disposed of.
…....................J. [ADARSH KUMAR GOEL] NEW DELHI …...................J. 25TH APRIL, 2017 [ROHINTON FALI NARIMAN]