Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 307 OF 2008
VEEMAN ..... APPELLANT
VERSUS
STATE OF TAMIL NADU TR.
INSPECTOR OF POLICE ..... RESPONDENT
O R D E R
We have heard the learned counsel for the
parties.
We are not inclined to interfere in this matter
as we find that the orders impugned are well-merited
and made on a correct appreciation of the evidence.
The appeal is dismissed.
..................J
[HARJIT SINGH BEDI]
..................J
[C.K. PRASAD]
NEW DELHI
MARCH 10, 2010.