Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1213 OF 2002
Dhannu @ Dhanna & Ors. ...Appellant(s)
Versus
State of Madhya Pradesh ...Respondent(s)
O R D E R
Heard learned counsel for the parties.
The appellants along with accused Alam @ Dabbu were
convicted by the Trial Court under Section 302 read with
Section 34 of the Indian Penal Code, 1860 and sentenced to
undergo imprisonment for life. On appeal being preferred,
the High Court confirmed their conviction. After the
passing of the impugned order, accused Alam @ Dabbu died; as
such, the present appeal by special leave has been filed by
the remaining three accused persons.
Having heard learned counsel appearing on behalf of
the parties and perused the records, we are of the view that
the Trial Court was well as the High Could have convicted
the appellants upon threadbare discussion of evidence and we
do not find any infirmity therein; as such, it is not
possible to interfere with the impugned orders.
The appeal, accordingly, fails and the same is
dismissed.
....2/-
- 2 -
Bail bonds of the appellants, who are on bail, are
cancelled and they are directed to be taken into custody
forthwith to serve out the remaining period of sentence.
......................J.
[B.N. AGRAWAL]
......................J.
[HARJIT SINGH BEDI]
New Delhi,
August 12, 2009.