IN THE SUPREME COURT OF  INDIA             CRIMINAL APPELLATE JURISDICTION   

             CRIMINAL APPEAL NO.    OF 2010 (Arising out of Diary No. 27958/2010)

SRIPAL SINGH PATHARIYA  ..  APPELLANT(S)

vs.

THE UNION OF INDIA & ORS. ..  RESPONDENT(S)

O R D E R

Delay condoned.

We find no infirmity in the order impugned herein.  

The Criminal Appeal is dismissed.

                  .......................J.         (HARJIT SINGH BEDI)

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

                               (R.M. LODHA) New Delhi,

    September 28, 2010.