Parkash Chand vs State
2012 Latest Caselaw 1244 Del

*          IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                     Decided on : 23.02.2012

+                         Criminal Appeal No.561/2000

         PARKASH CHAND                                      ..... Appellant

                          Through: Mr. Bharat Sharma, Advocate.

                                      versus

         STATE                                              ..... Respondent

Through: Ms. Richa Kapoor, APP on behalf of State.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE S.P.GARG

MR. JUSTICE S.RAVINDRA BHAT %

1. The present criminal appeal is allowed in view of the detailed judgment passed today i.e. 23.02.2012 in Crl.A. No.548/2000 titled Surender Kumar Vs. State.

S. RAVINDRA BHAT (JUDGE)

February 23, 2012 S.P. GARG (JUDGE)