State of Goa & Anr Vs. Smt. S.A. Abdul Karim [1996] INSC 402 (15 March 1996)

Ramaswamy, K.Ramaswamy, K.Nanavati G.T. (J)

CITATION: 1996 SCALE (3)343

ACT:

HEAD NOTE:

WITH CIVIL APPEAL NOS. 5232-33 OF 1996 [Arising out of SLP (C) No.7233-34 of 1994] AND C.A. NOs. 5234-36 of 1996 @ SLP (C) Nos. 7546 of 1994,8457 of 1994 [CC 24822] & 8458 of 1994 [CC 24835] O R D E R Delay condoned.

Leave granted.

We have heard learned counsel on both sides.

The controversy raised in this case is covered by the judgment of this Court in Babua Ram & Ors. v. State of U. P. & Anr. [(1995) 2 SCC 689].

Following the judgment, the appeals are allowed, but, in the circumstances, without costs.

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