TEJA SINGH Vs. MOHINDER SINGH
LAWS(SC)-2009-2-138
SUPREME COURT OF INDIA
Decided on February 27,2009

TEJA SINGH Appellant
VERSUS
MOHINDER SINGH Respondents

JUDGEMENT

- (1.) This appeal is connected with Criminal Appeal No. 1365 of 2002 which has been disposed of by us today by a separate judgment. The present appeal is by the complainant and the order passed in Criminal Appeal No. 1365 of 2002 shall operate so far as the present appeal is concerned. The appeal is disposed of accordingly.;


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