Full Judgment Text
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PETITIONER:
STATE OF GOA & ANR.
Vs.
RESPONDENT:
SMT. S.A. ABDUL KARIM ETC. ETC.
DATE OF JUDGMENT: 15/03/1996
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
NANAVATI G.T. (J)
CITATION:
1996 SCALE (3)343
ACT:
HEADNOTE:
JUDGMENT:
WITH
CIVIL APPEAL NOS. 5232-33 OF 1996
[Arising out of SLP (C) No.7233-34 of 1994]
AND
C.A. NOs. 5234-36 of 1996 @ SLP (C) Nos. 7546 of 1994,8457
of 1994 [CC 24822] & 8458 of 1994 [CC 24835]
O R D E R
Delay condoned.
Leave granted. We have heard learned counsel on both
sides.
The controversy raised in this case is covered by the
judgment of this Court in Babua Ram & Ors. v. State of U. P.
& Anr. [(1995) 2 SCC 689].
Following the judgment, the appeals are allowed, but,
in the circumstances, without costs.