Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 77 OF 2005
STATE OF U.P. ..... APPELLANT
VERSUS
ULFAT SINGH & ANR. ..... RESPONDENTS
O R D E R
Heard the learned counsel for the parties.
The Criminal Appeal is dismissed.
We place on record our appreciation for the
assistance rendered by Mr. Gaurav Agrawal, the learned
Amicus Curiae and fix his fee at Rs. 7,000/- (Rupees
Seven thousand only).
..................J
[HARJIT SINGH BEDI]
..................J
[J.M. PANCHAL]
NEW DELHI
SEPTEMBER 10, 2009.