Sandeep Vs. State of Haryana

[Review Petition (Criminal) No. 414 of 2021 in Criminal Appeal No. 1613 of 2018]

The judgment under review had considered all the circumstances on record and then found that the conviction and sentence ordered against accused Pradeep and accused Sandeep was justified but accused Krishna Devi and Ishwar were deserved benefit of doubt.

The grounds raised in the Review Petition do not make out any error apparent on record to justify interference. This Review Petition is, therefore, dismissed.

..............................J. [Uday Umesh Lalit]

..............................J. [Ajay Rastogi]

New Delhi;

December 08, 2021.

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