SHYAM NARAIN PANDEY Vs. STATE OF U P
LAWS(SC)-2014-7-61
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on
July 22,2014
SHYAM NARAIN PANDEY
Appellant
VERSUS
STATE OF U.P.
Respondents
JUDGEMENT
-
(1.) Delay condoned.
(2.) Leave granted.
(3.) Scope of stay of conviction under Section 389(1) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.PC'), is the subject matter of this appeal.;
(2.) Leave granted.
(3.) Scope of stay of conviction under Section 389(1) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.PC'), is the subject matter of this appeal.;
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