Surender Kumar @ Lamboo vs The State Of Nct Of Delhi
2009 Latest Caselaw 1948 Del

               HIGH COURT OF DELHI : NEW DELHI

             Judgment Reserved on: April 24, 2009
           Judgment Pronounced on : May 08, 2009

+                    Criminal Appeal No. 834 of 2006

%      Lakhan Singh                             ...       Appellant
                 Through:            Mr. A.S. Khushwah, Advocate.

                                     versus

       The State of NCT of Delhi.      ...       Respondent
                 Through: Mr. Amit Sharma, Additional Public
                            Prosecutor for State


                     Crl. Appeal No. 835 of 2006

%      Surender Kumar @ Lamboo       ...       Appellant
                 Through: Mr. A.S. Khushwah, Advocate.

                                     versus

    The State of NCT of Delhi       ...       Respondent
              Through: Mr. Amit Sharma, Additional Public
                         Prosecutor for State
CORAM:

HON'BLE MR. JUSTICE SUNIL GAUR

1. Whether the Reporters of local papers may
   be allowed to see the judgment?

2. To be referred to Reporter or not?

3. Whether the judgment should be reported
   in the Digest?

SUNIL GAUR, J.

For orders see Criminal Appeal No. 834 of 2006.

Sunil Gaur, J.

May 08, 2009 rs/pkb

Crl. Appeal Nos. 834 & 835 of 2006 Page 1