STATE OF RAJASTHAN Vs. DAULAT RAM

LAWS(SC)-2005-8-110

SUPREME COURT OF INDIA (FROM: RAJASTHAN)

Decided on August 23,2005

STATE OF RAJASTHAN Appellant

VERSUS

DAULAT RAM Respondents

- (1.) Heard counsel for the parties.
(2.) Delay condoned.
(3.) Special leave granted.;