STATE OF RAJASTHAN vs. NATHI SINGH

1 IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.644 OF 2008 STATE OF RAJASTHAN ...APPELLANT

1. This appeal is filed against the judgment and order in D.B. JUDGMENT Criminal Appeal No.119 of 2004 of the High Court of Rajasthan at Jaipur, dated 24.11.2005, whereby and whereunder the High Court has allowed the appeal of the respondent-Nathi Singh. 2. We have heard the learned counsel for the parties. 3. We have carefully perused the records and analysed the evidence on record and in our considered view, the High Court and the trial court have not committed any error which would call for Page 1 2 our interference. Accordingly, we dismiss the appeal. CRIMINAL APPEAL NO.645/2008: 1. Mr. Abhishek, learned counsel appearing for the appellant would inform us, that, since the accused did not get bail from this Court, he must have served out the sentence that was imposed by the Trial Court and confirmed by the High Court for the offences punishable under Sections 365 and 384 of the Indian Penal Code, 1860 (“the IPC” for short). 2. In view of the above, in our opinion, nothing survives in this appeal for our consideration and decision. Therefore, the appeal is disposed of as having become infructuous. .......................J. (H.L. DATTU) JUDGMENT .......................J. (RANJAN GOGOI) NEW DELHI; JANUARY 29, 2013 Page 2 3 ITEM NO.105 COURT NO.6 SECTION II S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CRIMINAL APPEAL NO(s). 644 OF 2008 STATE OF RAJASTHAN Appellant (s) VERSUS NATHI SINGH Respondent(s) (With office report ) WITH CRL.APPEAL NO. 645 of 2008 (With office report) Date: 29/01/2013 These Appeals were called on for hearing today. CORAM : HON'BLE MR. JUSTICE H.L. DATTU HON'BLE MR. JUSTICE RANJAN GOGOI For Appellant(s)/ Mr.Jasbir Singh Malik, AAG Respondent-State Mr.Varun Punia, Adv. for Ms. Pragati Neekhra,Adv. Mr.Abhishek, Adv. For Mr. Ambar Qamaruddin JUDGMENT For Respondent(s) Mr. Harbans Lal Bajaj,Adv.(NP) UPON hearing counsel the Court made the following O R D E R Criminal Appeal No.644/2008 is dismissed and Criminal Appeal No.645/2008 is dismissed having become infructuous, in terms of the signed order. (G.V.Ramana) (Vinod Kulvi) Court Master Court Master (signed order is placed on the file) Page 3