Nizam @ Titto vs State
2012 Latest Caselaw 581 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                               RESERVED ON : 4th January, 2012
                               DECIDED ON : 27th January, 2012

+     CRIMINAL APPEAL NOS.852/2009 & 813/2009
      CRL.APPEAL-852/2009
      ALAM @ MAMOO                                      ..... Appellant.

      CRL.APPEAL- 813/2009
      NIZAM @ TITTO                                .....Appellant.
                Through: Mr. Avninder Singh, Advocate for Appellant
                         in Crl.A.813/2009.
                         Ms. Purnima Sethi, Advocate for Appellant
                         in Crl.A.852/2009.

                           versus

      STATE                                           ..... Respondent
                    Through: Ms. Richa Kapoor, APP on behalf of State
                             in both the Appeals.
       CORAM:
       MR. JUSTICE S. RAVINDRA BHAT
       MR. JUSTICE S.P.GARG

S.P.GARG, J.

The present appeals are disposed of in terms of a detailed common judgment delivered today which is placed in the file of Crl.A.No.891/2009 titled Jamal Mirza versus State.

(S.P.GARG) JUDGE

(S. RAVINDRA BHAT) JUDGE January 27, 2012/sa