Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRIMINAL) NO.414 OF 2021
IN
CRIMINAL APPEAL NO.1613 OF 2018
SANDEEP …Petitioner
Versus
STATE OF HARYANA …Respondent
O R D E R
The judgment under review had considered all the circumstances on record
and then found that the conviction and sentence ordered against accused Pradeep
and accused Sandeep was justified but accused Krishna Devi and Ishwar were
deserved benefit of doubt.
The grounds raised in the Review Petition do not make out any error apparent
on record to justify interference. This Review Petition is, therefore, dismissed.
…………………………J.
[Uday Umesh Lalit]
Signature Not Verified
…………………………J.
Digitally signed by Dr.
Mukesh Nasa
Date: 2021.12.11
19:03:14 IST
Reason:
[Ajay Rastogi]
New Delhi;
December 08, 2021.