Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2878 OF 2009
(Arising out of SLP(C) No.8727 of 2009)
YOGESH KUMAR RAI .....APPELLANT(S)
VERSUS
STATE OF U.P.& ORS. ....RESPONDENT(S)
O R D E R
Leave granted.
We find no merit in the appeal and the same is accordingly dismissed.
The High Court has dismissed the Second Appeal with costs of Rs.3,000/-. The cost
part of the judgment is set aside.
There will be no order as to costs.
.............................J.
( TARUN CHATTERJEE )
.............................J.
( H.L.DATTU )
NEW DELHI;
APRIL 24, 2009.