C RONALD Vs. STATE
LAWS(SC)-2011-8-50
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on
August 10,2011
C.RONALD
Appellant
VERSUS
STATE, U.T. OF ANDAMAN AND NICOBAR ISLANDS
Respondents
JUDGEMENT
-
(1.) Heard learned counsel for the parties.
(2.) This Appeal has been filed against the impugned judgment dated 01.10.2004 passed by the Calcutta High Court, Circuit Bench at Port Blair, in Criminal Appeal No. 31 of 2002.
(3.) The facts have been set out in great detail in the impugned judgment and hence we are not repeating the same here except wherever necessary.;
(2.) This Appeal has been filed against the impugned judgment dated 01.10.2004 passed by the Calcutta High Court, Circuit Bench at Port Blair, in Criminal Appeal No. 31 of 2002.
(3.) The facts have been set out in great detail in the impugned judgment and hence we are not repeating the same here except wherever necessary.;
Copyright © Regent Computronics Pvt.Ltd.