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.