Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. OF 2010
(Arising out of Diary No. 27958/2010)
SRIPAL SINGH PATHARIYA .. APPELLANT(S)
vs.
THE UNION OF INDIA & ORS. .. RESPONDENT(S)
O R D E R
Delay condoned.
We find no infirmity in the order impugned herein.
The Criminal Appeal is dismissed.
.......................J.
(HARJIT SINGH BEDI)
.......................J.
(R.M. LODHA)
New Delhi,
September 28, 2010.