Supreme Court of India
Narsingh Pal vs The State Of Uttar Pradesh on 26 November, 2019
Equivalent citations: AIRONLINE 2019 SC 2061
Author: Navin Sinha
Bench: Ashok Bhushan, Navin Sinha
ITEM NO.1502 COURT NO.9 SECTION II
(For Judgment)
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). 510/2017
NARSINGH PAL Appellant(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
Date : 26-11-2019 This appeal was called on for pronouncement of judgment today.
For Appellant(s) Mr. Varun Thakur, Adv.
Ms. Shraddha Saran, Adv.
Mr. Varinder Kumar Sharma, AOR Mr. Brajesh Pandey, Adv.
For Respondent(s) Mr. Ravindra R., Sr. Adv.
Mr. B.N. Dubey, Adv.
Mr. Shashank Shekhar Singh, AOR Hon'ble Mr. Justice Navin Sinha pronounced the non-reportable judgment of the Bench comprising Hon'ble Mr. Justice Ashok Bhushan and His Lordship.
The appeal is dismissed in terms of the signed non reportable judgment.
(MEENAKSHI KOHLI) (RENU KAPOOR)
COURT MASTER COURT MASTER
[Signed non-reportable judgment is placed on the file] Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2019.11.26 18:07:42 IST Reason: