Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS. 1078-1080 OF 2009
PAWAN KUMAR & ORS. Appellants
VERSUS
THE STATE OF RAJASTHAN Respondent
O R D E R
1. These appeals are filed against the judgment and
order dated 24.09.2007 in D.B. Criminal Appeal Nos. 233,
399 and 951 of 2003 of the High Court of Judicature of
Rajasthan at Jaipur, whereby the conviction and sentence
of the appellants under Section 302 read with 34 of the
JUDGMENT
Indian Penal Code, passed by the Trial Court, was
confirmed.
2. We have heard learned counsel for the appellants.
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3. Having heard the learned counsel for the
appellants at length and having gone through the records
of the case, we are of the considered opinion that the
judgment and order passed by the High Court does not
require any interference by this Court. Therefore, the
Criminal Appeals are dismissed accordingly.
4. Fee of learned amicus curiae is assessed at
Rs.7,000/-.
........................J.
(H.L. DATTU)
........................J.
(CHANDRAMAULI KR. PRASAD)
NEW DELHI;
DECEMBER 06, 2012.
JUDGMENT
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