Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1918 OF 2010
[ARISING FROM S.L.P. (CRL.) NO. 4299 OF 2010]
PATAN KHAJA BABU @ BABU & ORS. .. APPELLANT(S)
vs.
THE STATE OF ANDHRA PRADESH .. RESPONDENT(S)
O R D E R
Leave granted.
The respondent-State has been served but no one has
put in appearance.
In the light of the judgment of this Court in Selvi
v. State of Karnataka (2010) 7 SCC 263, this appeal has to
be allowed and the orders of the courts below impugned
before us have to be set aside.
Ordered accordingly.
.......................J.
(HARJIT SINGH BEDI)
.......................J.
(CHANDRAMAULI KR. PRASAD)
New Delhi,
September 30, 2010.