V MOHANI GIRI Vs. UNION OF INDIA
LAWS(SC)-2002-8-129
SUPREME COURT OF INDIA
Decided on August 16,2002

V.MOHINI GIRI Appellant
VERSUS
UNION OF INDIA Respondents


Cited Judgements :-

MANORANJAN DUTTA VS. NARAYAN DHAR [LAWS(GAU)-2006-5-9] [REFERRED TO]
MITHIRI VS. MOHAN [LAWS(KER)-2013-1-266] [REFERRED TO]


JUDGEMENT

- (1.)This petition has been filed for issuance of a guideline as to what should be the appropriate approach in the case where one of the judges in the Bench of this Court while hearing an appeal against death sentence, acquits the accused person. We do not think that the judicial discretion of the Bench hearing the appeal can be curtailed in any manner by issuing guidelines. This petition is dismissed accordingly.


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