STATE OF RAJASTHAN Vs. CHANDA ALIAS CHANDKORI

LAWS(SC)-2007-9-43

SUPREME COURT OF INDIA

Decided on September 24,2007

STATE OF RAJASTHAN Appellant

VERSUS

CHANDA ALIAS CHANDKORI Respondents

- (1.) We have heard learned counsels for the parties.
(2.) Delay condoned.
(3.) Leave granted.;