Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1208 of 2003
STATE OF RAJASTHAN ..... APPELLANTS
VERSUS
BRIJ LAL .... RESPONDENT
O R D E R
Case has been called out twice and none are
present for both the parties.
The appeal is dismissed in default.
......................J
[HARJIT SINGH BEDI]
......................J
[J.M. PANCHAL]
NEW DELHI
APRIL 20, 2010.