Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1555 OF 2008
Tejpal …..Appellant
versus
State of Uttar Pradesh ….Respondent
J U D G M E N T
M.Y. EQBAL, J.
We have heard learned counsel for the appellant and
also learned counsel for the respondent State. We have
already discussed all the facts and circumstances of the case
in Criminal Appeal Nos.1551-1554 of 2008 filed by the State
JUDGMENT
of Uttar Pradesh and the same have been dismissed by a
separate judgment pronounced today.
2. So far as the present appeal by Tej Pal is concerned,
separate special leave petition preferred by one of the
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accused namely Narendra has already been dismissed by
this Court. We also do not find any merit in this appeal filed
by accused Tej Pal which is also dismissed.
…………………………….J.
[ M.Y. Eqbal]
…………………………….J.
[Pinaki Chandra Ghose]
New Delhi
September 22, 2014
JUDGMENT
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JUDGMENT
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