State of Rajasthan Vs. Nathi Singh

[Criminal Appeal No.644 of 2008]

Nathi Singh Vs. State of Rajasthan

[Criminal Appeal No.645/2008]

Criminal Appeal No.644/2008:

O R D E R

1. This appeal is filed against the judgment and order in D.B. Criminal Appeal No.119 of 2004 of the High Court of Rajasthan at Jaipur, dated24.11.2005, whereby and where under the High Court has allowed the appeal of the respondent-Nathi Singh.

2. We have heard the learned counsel for the parties.

3. We have carefully perused the records and analysed the evidence on record and in our considered view, the High Court and the trial court haven to committed any error which would call for our interference. Accordingly, we dismiss the appeal.

[Criminal Appeal No.645/2008]

1. Mr. Abhishek, learned counsel appearing for the appellant would inform us, that, since the accused did not get bail from this Court, he must have served out the sentence that was imposed by the Trial Court and confirmed by the High Court for the offences punishable under Sections 365and 384 of the Indian Penal Code, 1860 ("the IPC" for short).

2. In view of the above, in our opinion, nothing survives in this appeal for our consideration and decision. Therefore, the appeal is disposed of as having become infructuous.

.......................J. (H.L. DATTU)

.......................J. (RANJAN GOGOI)

NEW DELHI;

JANUARY 29, 2013

Item No.105 Court No.6 Section II

SUPREME COURT OF INDIA

State of Rajasthan Vs. Nathi Singh

[Criminal Appeal No. 644 of 2008]

(With office report)

[Criminal Appeal No. 645 of 2008]

(With office report)

Date: 29/01/2013

These Appeals were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE H.L. DATTU

HON'BLE MR. JUSTICE RANJAN GOGOI

For Appellant(s)/

Mr.Jasbir Singh Malik, AAG

Respondent-State Mr.Varun Punia, Adv.

for Ms. Pragati Neekhra,Adv.

Mr.Abhishek, Adv.

For Mr. Ambar Qamaruddin

For Respondent(s)

Mr. Harbans Lal Bajaj,Adv.(NP)

UPON hearing counsel the Court made the following

O R D E R

Criminal Appeal No.644/2008 is dismissed and Criminal AppealNo.645/2008 is dismissed having become infructuous, in terms of the signed order.

G.V.Ramana	Vinod Kulvi
Court Master	Court Master
signed order is placed on the file

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