Full Judgment Text
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CASE NO.:
Appeal (crl.) 449 of 2008
PETITIONER:
SANJAI AND ORS
RESPONDENT:
STATE OF U.P. AND ANR
DATE OF JUDGMENT: 03/03/2008
BENCH:
S.B. SINHA & V.S. SIRPURKAR
JUDGMENT:
JUDGMENT
O R D E R
CRIMINAL APPEAL NO. 449 OF 2008
[Arising out of SLP(Crl.) No.2942/2007]
Leave granted.
Having heard the learned counsel for the parties, we are of the opinion that as no
charge-sheet has been filed as against appellant Nos. 2 to 4, the impugned judgment
cannot be sustained which is set aside accordingly. The criminal miscellaneous
application filed by the said appellants for quashing the proceedings in Case Crime
No. 73/03, is allowed.
The appeal is disposed of with the aforementioned direction.