Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1366 OF 2002
Teja Singh ..Appellant
Versus
Mohinder Singh & Ors. ..Respondents
J U D G M E N T
Dr. ARIJIT PASAYAT, J.
1. This appeal is connected with Criminal Appeal No. 1365 of 2002
which has been disposed of by us today by a separate judgment. The
present appeal is by the complainant and the order passed in Criminal
Appeal No. 1365 of 2002 shall operate so far as the present appeal is
concerned. The appeal is disposed of accordingly.
…………..…
…..........................J.
(Dr. ARIJIT PASAYAT)
……………….….......................J.
New Delhi (Dr. MUKUNDAKAM SHARMA)
February 27, 2009
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