26 November 2019
Supreme Court
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NARSINGH PAL Vs THE STATE OF UTTAR PRADESH

Bench: HON'BLE MR. JUSTICE ASHOK BHUSHAN, HON'BLE MR. JUSTICE NAVIN SINHA
Judgment by: HON'BLE MR. JUSTICE NAVIN SINHA
Case number: Crl.A. No.-000510-000510 / 2017
Diary number: 33033 / 2016
Advocates: VARINDER KUMAR SHARMA Vs


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ITEM NO.1502               COURT NO.9               SECTION II (For Judgment)

              S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS

Criminal Appeal  No(s).  510/2017

NARSINGH PAL                                       Appellant(s)

                               VERSUS

THE STATE OF UTTAR PRADESH                         Respondent(s)   Date : 26-11-2019 This appeal was called on for pronouncement of  

judgment today.

For Appellant(s) Mr. Varun Thakur, Adv. Ms. Shraddha Saran, Adv. Mr. Varinder Kumar Sharma, AOR Mr. Brajesh Pandey, Adv.

                   For Respondent(s) Mr. Ravindra R., Sr. Adv.

Mr. B.N. Dubey, Adv. Mr. Shashank Shekhar Singh, AOR

                    Hon'ble Mr. Justice Navin Sinha pronounced the non-reportable

judgment of the Bench comprising Hon'ble Mr. Justice Ashok Bhushan

and His Lordship.

The appeal is dismissed in terms of the signed non reportable

judgment.

(MEENAKSHI  KOHLI)                              (RENU KAPOOR)   COURT MASTER     COURT MASTER  

[Signed non-reportable judgment is placed on the file]