PAWAN TAMATAR Vs. RAM PRAKASH PANDEY
LAWS(SC)-2002-5-34
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on
May 10,2002
PAWAN @ TAMATAR
Appellant
VERSUS
RAM PRAKASH PANDEY
Respondents
Cited Judgements :-
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SAMEER MAHANDRU VS. DIRECTORATE OF ENFORCEMENT [LAWS(DLH)-2024-3-23] [REFERRED TO]
SAMEER MAHANDRU VS. DIRECTORATE OF ENFORCEMENT [LAWS(DLH)-2024-3-23] [REFERRED TO]
SHYAM BEHARI SINGH SRI RAMAYAN YADAV VS. STATE OF U P [LAWS(ALL)-2006-5-321] [REFERRED TO]
MAHENDRA MANILAL SHAH VS. RASHMIKANT MANSUKHLAL SHAH [LAWS(BOM)-2009-6-59] [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. BIRENDRA KUMAR SINGH @ VIRENDRA KUMAR SINGH @ PANDIT [LAWS(DLH)-2013-11-311] [REFERRED TO]
ANIL VASANTRAO DESHMUKH VS. STATE OF MAHARASHTRA [LAWS(BOM)-2022-10-72] [REFERRED TO]
SAMEER MAHANDRU VS. DIRECTORATE OF ENFORCEMENT [LAWS(DLH)-2023-6-89] [REFERRED TO]
AMIT KATYAL VS. DIRECTORATE OF ENFORCEMENT GOVERNMENT OF INDIA [LAWS(DLH)-2024-6-33] [REFERRED TO]
JAGABANDHU CHAND VS. DIRECTORATE OF ENFORCEMENT [LAWS(ORI)-2023-10-32] [REFERRED TO]
MOHAMMAD NAWAB MOHAMMAD ISLAM MALIK VS. DIRECTORATE OF ENFORCEMENT [LAWS(BOM)-2023-7-535] [REFERRED TO]
NARESH GOYAL VS. DIRECTORATE OF ENFORCEMENT [LAWS(BOM)-2024-5-5] [REFERRED TO]
SAMEER MAHANDRU VS. DIRECTORATE OF ENFORCEMENT [LAWS(DLH)-2023-10-88] [REFERRED TO]
STATE OF MADHYA PRADESH VS. DEEPAK SHARMA [LAWS(MPH)-2003-1-48] [REFERRED TO]
JUDGEMENT
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(1.)By this Petition the Applicant (who was Respondent No.2 in Criminal Appeal No. 880 of 2001) seeks review of judgment and order dated 31st August, 2001. Parties are being referred to in their capacity in Criminal Appeal No. 880 of 2001.
(2.)Briefly stated the facts are as follows:
The Petitioner is the informant and husband of one Shrimati Hem Lata Pandey. The said Hem Lata Pandey had appeared as an eye-witness against the accused of Respondent No.2 viz. one Shri Vinod Kumar, in a trial for murder of the wife of Vinod Kumar. Vinod Kumar was convicted by the trial court and sentenced to life imprisonment. Vinod Kumar was granted bail by the Appellate Court. The said Hem Lala Pandey, on coming to learn that Vinod Kumar had been granted bail, approach the Government for protection. She also filed a petition before the High Court of Judicature at Allahabad. The Petition was disposed of with a direction to the Home Secretary to consider the representation of the lady. In spite of all this no protection was given to the said Hem Lata Pandey.
(3.)It is claimed that on 31st January, 2002 the informant was working along with his wife and two servants in his own field. Respondent No. 2 and Vinod Kumar came to the field and opened fire with their guns at the said Hem Lata Pandey. As a result of this the said Hem Lata Pandey received gun shots wounds on her chest and died on the spot. A case has been registered against Respondent No.2 and Vinod Kumar under Section 302 read with Section 34 of the Indian Penal Code.
(2.)Briefly stated the facts are as follows:
The Petitioner is the informant and husband of one Shrimati Hem Lata Pandey. The said Hem Lata Pandey had appeared as an eye-witness against the accused of Respondent No.2 viz. one Shri Vinod Kumar, in a trial for murder of the wife of Vinod Kumar. Vinod Kumar was convicted by the trial court and sentenced to life imprisonment. Vinod Kumar was granted bail by the Appellate Court. The said Hem Lala Pandey, on coming to learn that Vinod Kumar had been granted bail, approach the Government for protection. She also filed a petition before the High Court of Judicature at Allahabad. The Petition was disposed of with a direction to the Home Secretary to consider the representation of the lady. In spite of all this no protection was given to the said Hem Lata Pandey.
(3.)It is claimed that on 31st January, 2002 the informant was working along with his wife and two servants in his own field. Respondent No. 2 and Vinod Kumar came to the field and opened fire with their guns at the said Hem Lata Pandey. As a result of this the said Hem Lata Pandey received gun shots wounds on her chest and died on the spot. A case has been registered against Respondent No.2 and Vinod Kumar under Section 302 read with Section 34 of the Indian Penal Code.
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