ANIL PRAKASH SHUKLA Vs. ARVIND SHUKLA
LAWS(SC)-2007-4-137
SUPREME COURT OF INDIA
Decided on April 20,2007

ANIL PRAKASH SHUKLA ?PETITIONER Appellant
VERSUS
ARVIND SHUKLA ? RESPONDENT Respondents

JUDGEMENT

- (1.) These two appeals have been filed against the impugned judgment dated 1.3.2002 of the Allahabad High Court in Criminal Appeal No. 482 of 1981.
(2.) One of the appeals has been filed by the complainant and the other by the State Government.
(3.) Heard learned counsel for the parties and perused the record.;


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