STATE OF HIMACHAL PRADESH Vs. RAM PAL
LAWS(SC)-2015-2-75
SUPREME COURT OF INDIA (FROM: HIMACHAL PRADESH)
Decided on February 27,2015

STATE OF HIMACHAL PRADESH Appellant
VERSUS
RAM PAL Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) This appeal has been preferred against judgment and order dated 27th February, 2013 passed by the High Court of Himachal Pradesh at Shimla in Criminal Appeal No.406 of 2011.
(3.) Only question raised for consideration is whether the sentence imposed in the facts and circumstances is fair and just.;


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