JAIPAL SINGH Vs. STATE OF UTTAR PRADESH
LAWS(ALL)-1988-2-69
HIGH COURT OF ALLAHABAD
Decided on
February 02,1988
JAIPAL SINGH
Appellant
VERSUS
STATE OF UTTAR PRADESH
Respondents
JUDGEMENT
V.P.Mathur, J. -
(1.) Taken up for, final disposal.
(2.) Heard the learned counsel for the, State.
(3.) There is no one present on behalf of the revisionists.;
(2.) Heard the learned counsel for the, State.
(3.) There is no one present on behalf of the revisionists.;
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