State of U.P. Vs. Pintu @ Ulayata

O R D E R

We have heard the learned counsel for the appellant.

The High Court has exercised its discretion in awarding the sentence which is perfectly in accordance with law. We are, therefore, disinclined to interfere in this matter.

Dismissed.

..................J. [HARJIT SINGH BEDI]

..................J. [GYAN SUDHA MISRA]

NEW DELHI

AUGUST 10, 2011.

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