KEHAR SINGH/BALBIR SINGH/ SATWANT SINGH Vs. STATE (DELHI ADMN.)
LAWS(SC)-1987-4-101
SUPREME COURT OF INDIA
Decided on April 14,1987

Kehar Singh/Balbir Singh/ Satwant Singh Appellant
VERSUS
STATE (DELHI ADMN.) Respondents

JUDGEMENT

- (1.) Special leave granted. Mr. P. Parmeshwaran, learned counsel for the respondent appears and waives notice. Hearing of appeals is expedited. Liberty to mention before the Hon'ble the Chief Justice for an early date of hearing. There will be Stay of execution of death sentence during the pendency of the appeals.;


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