REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1366 OF 2002

Teja Singh ..Appellant

Versus

Mohinder Singh & Ors. ..Respondents

J U D G M E N T

Dr. ARIJIT PASAYAT, J.

1. This  appeal  is  connected  with  Criminal  Appeal  No.  1365 of  2002

which  has  been  disposed  of  by  us  today  by  a  separate  judgment.   The

present  appeal  is  by  the  complainant  and  the  order  passed  in  Criminal

Appeal  No.  1365  of  2002  shall  operate  so  far  as  the  present  appeal  is

concerned.  The appeal is disposed of accordingly.

…………..… …..........................J.

(Dr. ARIJIT PASAYAT)

   ……………….….......................J.

New Delhi          (Dr. MUKUNDAKAM SHARMA) February 27, 2009

2