SURENDRA KOLI Vs. STATE OF U P
LAWS(SC)-2011-2-69
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on February 15,2011

SURENDRA KOLI Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) The appeal is dismissed in terms of the signed order.
(2.) Leave granted.
(3.) Heard Dr. Sushil Balwada, learned Counsel, who has appeared for the Appellant Surendra Koli in Criminal Appeal No. 2227 of 2010.;


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