HARBANS SINGH Vs. STATE DELHI
LAWS(SC)-2007-2-175
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on February 15,2007

HARBANS SINGH Appellant
VERSUS
STATE Respondents

JUDGEMENT

Markandey Katju, J. - (1.) Leave granted.
(2.) This appeal has been filed against the impugned judgment dated 9.1.2006 of the Delhi High Court in Criminal Appeal No. 331 of 2004.
(3.) Heard learned counsel for the parties and perused the record.;


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