Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRL.) NO. OF 2022
(Diary No.9265 of 2022)
IN
SPECIAL LEAVE PETITION (CRL.) NO.4714 OF 2019
Rakesh @ Bhura Rajak …Petitioner
Versus
State of Madhya Pradesh …Respondent
O R D E R
Application seeking condonation of delay in filing Review Petition is
allowed.
The concurrent view taken by the Sessions Court and the High Court
in convicting and sentencing the petitioner for having committed offence
punishable under Section 302 read with Section 34 of the Indian Penal Code
was under challenge before this Court. Having considered the matter, this
Court found no reasons to interfere and the Special Leave Petition was
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2022.09.03
15:25:21 IST
Reason:
dismissed.
2
The grounds taken in Review Petition do not make out any error
apparent on record to justify interference.
This Review Petition is, therefore, dismissed.
……………………………….CJI.
[Uday Umesh Lalit]
……………………………….J.
[Ajay Rastogi]
New Delhi;
th
30 August, 2022.