Crl. A. No. 890 of 2005 1

 IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 890 OF 2005

DHARAM PAL ..... APPELLANT

VERSUS

STATE OF DELHI ..... RESPONDENT

WITH CRIMINAL APPEAL NO. 891 OF 2005

STATE OF NCT OF DELHI ..... APPELLANT

VERSUS

DHARAM PAL ..... RESPONDENT

O R D E R

Learned counsel for the appellant in Criminal Appeal  

No. 890 of 2005, on instructions from the client who is  

present in Court, prays that the appeal be dismissed as not  

pressed.  We order, accordingly.

In  view  of  the  peculiar  facts  of  the  case,  more

Crl. A. No. 890 of 2005 2

particularly, that the accused has himself withdrawn his  

appeal, we are not inclined to interfere in Criminal Appeal  

No. 891 of 2005 at this stage as we are told that the  

appellant in Criminal Appeal No. 890 of 2005 has already  

undergone the 7 years sentence awarded to him by the High  

Court.

Criminal Appeal No. 891 of 2005 stands dismissed.

........................... J

      [HARJIT SINGH BEDI]

........................... J

      [CHANDRAMAULI KR. PRASAD]

NEW DELHI OCTOBER 26, 2010.