VEEMAN Vs STATE OF T.NADU TR.INSP.OF POLICE
Bench: HARJIT SINGH BEDI,CHANDRAMAULI KR. PRASAD, , ,
Case number: Crl.A. No.-000307-000307 / 2008
Diary number: 34998 / 2007
Advocates: S. MAHENDRAN Vs
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 307 OF 2008
VEEMAN ..... APPELLANT
VERSUS
STATE OF TAMIL NADU TR. INSPECTOR OF POLICE ..... RESPONDENT
O R D E R
We have heard the learned counsel for the
parties.
We are not inclined to interfere in this matter
as we find that the orders impugned are well-merited
and made on a correct appreciation of the evidence.
The appeal is dismissed.
..................J [HARJIT SINGH BEDI]
..................J [C.K. PRASAD]
NEW DELHI MARCH 10, 2010.