[201~]14S.CR.t359
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. TEJPAL
v.
STATE OF U.P.
(Criminal Appeal Nos. 1555 of 2008)
· SEPTEMBER 22, 2014
[M.Y. EQBALAND PINAKI CHANDRAGHOSE, JJ.]
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A,
B
Penal Code, 1860- ss.3021149- Dispute over land-
Murder- Conviction and life imprisonment- Held: In view of
dismissal of SLP separately filed by one of the -accused C
namely 'N', as reported in [2014] 14 SCR 1354, the instant
appeal also dismissed.
CRIMINAL APPELLATE JURISDICTION: Criminal
Appeal No. 1555 of 2008.
From the Judgment and Order dated 27.05.2005.passed
by the High Court of Judicature for Allahabad in Criminal
Appeal No. 2181 of 2004.
D
Sandhya Goswami, Saryaya Krishna, Mahender P.S.
Tamar and Jabar Singh, Advs., for the Appellant.
E
. Ratnakar Dash, Sr. Adv., Ms. Pragati Neekhra, Abhisth
Kumar and Som Raj Choudhury,Advs., forthe Respondent.
The Judgment of the Court was delivered by
M. Y. EQBAL, J.1. We have heard learned counsel for F
the appellant and also learned counsel for the respondent
State. We have already discussed all the facts and
circumstances of the case in Criminal Appeal Nos:1551-1554
of 2008 filed by the State of Uttar Pradesh and the same have
been dismissed by a separate judgment pronounced today.
G
2. So far as the present appeal by Tej Pal is concerned,
separate special leave petition preferred by one of the accused
namely Narendra has already been dismissed by this Court.
1359
H
1360
SUPREME COURT REPORTS
[2014) 14 S.C.R.
A
We also do not find any merit in this appeal filed by accused
Tej Pal which is also dismissed.
Devika Gujral
Appeal dismissed.
Lex