SOHAN SINGH Vs. STATE OF U.P.
LAWS(SC)-1987-1-115
SUPREME COURT OF INDIA
Decided on January 13,1987

SOHAN SINGH Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Heard learned counsel on merits. Learned Counsel stated stated that in the light of the ,physical condition of the person the question of sentence deserves a little consideration He has produced a certificate dated 20th, May, 1976. He prays for four weeks time to produce the latest certificate from a Civil Surgeon. Four weeks' time is granted. The matter is adjourned to be listed after four weeks.;


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