CHHOTU Vs. STATE OF HARYANA
LAWS(SC)-2009-11-90
SUPREME COURT OF INDIA
Decided on November 09,2009

CHHOTU Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard the learned Counsel for the parties.
(3.) This appeal is directed against the judgment and order dated 23.01.2006 passed by the High Court of Punjab and Haryana at Chandigarh in Criminal Appeal No. 489-DB of 1999.;


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