BHARAT COKING COAL LIMITED Vs. RAJ KISHORE SINGH
LAWS(SC)-2000-5-39
SUPREME COURT OF INDIA
Decided on May 05,2000

BHARAT COKING COAL LIMITED Appellant
VERSUS
RAJ KISHORE SINGH Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) The only question that arises for consideration is whether on the finding that the accused-appellant was found to be near the lorry, can it be said that prosecution case under Section 55(a) of the Kerala Abkari Act has been proved beyond reasonable doubt;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.