Tejpal Vs. State of Uttar Pradesh

[Criminal Appeal No. 1555 of 2008]

M.Y. EQBAL, J.

1. We have heard learned counsel for the appellant and also learned counsel for the respondent State. We have already discussed all the facts and circumstances of the case in Criminal Appeal Nos.1551-1554 of 2008 filed by the State of Uttar Pradesh and the same have been dismissed by a separate judgment pronounced today.

2. So far as the present appeal by Tej Pal is concerned, separate special leave petition preferred by one of the accused namely Narendra has already been dismissed by this Court. We also do not find any merit in this appeal filed by accused Tej Pal which is also dismissed.

.............J. [M.Y. Eqbal]

.............J. [Pinaki Chandra Ghose]

New Delhi

September 22, 2014

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