DHARAM PAL vs. STATE OF DELHI

Crl. A. No. 890 of 2005 1 IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 890 OF 2005 DHARAM PAL ..... APPELLANT VERSUS STATE OF DELHI ..... RESPONDENT WITH CRIMINAL APPEAL NO. 891 OF 2005 STATE OF NCT OF DELHI ..... APPELLANT VERSUS DHARAM PAL ..... RESPONDENT O R D E R Learned counsel for the appellant in Criminal Appeal No. 890 of 2005, on instructions from the client who is present in Court, prays that the appeal be dismissed as not pressed. We order, accordingly. In view of the peculiar facts of the case, more Crl. A. No. 890 of 2005 2 particularly, that the accused has himself withdrawn his appeal, we are not inclined to interfere in Criminal Appeal No. 891 of 2005 at this stage as we are told that the appellant in Criminal Appeal No. 890 of 2005 has already undergone the 7 years sentence awarded to him by the High Court. Criminal Appeal No. 891 of 2005 stands dismissed. ........................... J [HARJIT SINGH BEDI] ........................... J [CHANDRAMAULI KR. PRASAD] NEW DELHI OCTOBER 26, 2010.