STATE OF RAJASTHAN Vs. RUKHMAN KANWAR

LAWS(SC)-2000-1-23

SUPREME COURT OF INDIA (FROM: RAJASTHAN)

Decided on January 21,2000

LANKESHWAR MALAKAR Appellant

VERSUS

R. DEKA Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) By consent of learned counsel for the parties this appeal is being disposed of finally.;