Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1355 OF 2008
STATE OF U.P. ..... APPELLANT
VERSUS
PINTU @ ULAYATA ..... RESPONDENT
O R D E R
We have heard the learned counsel for the
appellant.
The High Court has exercised its discretion in
awarding the sentence which is perfectly in accordance
with law.
We are, therefore, disinclined to interfere in
this matter.
Dismissed.
..................J
[HARJIT SINGH BEDI]
..................J
[GYAN SUDHA MISRA]
NEW DELHI
AUGUST 10, 2011.