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IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.644 OF 2008

STATE OF RAJASTHAN ...APPELLANT

VERSUS

NATHI SINGH ...RESPONDENT

WITH  

CRIMINAL APPEAL NO.645/2008

NATHI SINGH    ...APPELLANT

VERSUS

STATE OF RAJASTHAN   ...RESPONDENT

O R D E R

CRIMINAL APPEAL NO.644/2008:  

1. This appeal is filed against the judgment and order in D.B.  

Criminal Appeal No.119 of 2004 of the High Court of Rajasthan at  

Jaipur, dated 24.11.2005, whereby and whereunder the High Court  

has allowed the appeal of the respondent-Nathi Singh.

2. We have heard the learned counsel for the parties.

3. We have  carefully perused the  records  and analysed the  

evidence on record and in our considered view, the High Court and  

the trial court have not committed any error which would call for  

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our interference. Accordingly, we dismiss the appeal.   

CRIMINAL APPEAL NO.645/2008:

1. Mr. Abhishek, learned counsel appearing for the appellant  

would inform us, that, since the accused did not get bail from  

this Court, he must have served out the sentence that was imposed  

by  the  Trial  Court  and  confirmed  by  the  High  Court  for  the  

offences punishable under Sections 365 and 384 of the Indian  

Penal Code, 1860 (“the IPC” for short).

2. In view of the above, in our opinion, nothing survives in  

this appeal for our consideration and decision.  Therefore, the  

appeal is disposed of as having become infructuous.

.......................J. (H.L. DATTU)

.......................J. (RANJAN GOGOI)

NEW DELHI; JANUARY 29, 2013

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ITEM NO.105               COURT NO.6             SECTION II

           S U P R E M E   C O U R T   O F   I N D I A                          RECORD OF PROCEEDINGS                      

CRIMINAL APPEAL NO(s). 644 OF 2008

STATE OF RAJASTHAN                            Appellant (s)

                VERSUS

NATHI SINGH                                   Respondent(s) (With office report )

WITH CRL.APPEAL NO. 645 of 2008 (With office report)

Date: 29/01/2013  These Appeals were called on for hearing                    today.

CORAM :         HON'BLE MR. JUSTICE H.L. DATTU         HON'BLE MR. JUSTICE RANJAN GOGOI

For Appellant(s)/  Mr.Jasbir Singh Malik, AAG Respondent-State  Mr.Varun Punia, Adv.                      for Ms. Pragati Neekhra,Adv.

Mr.Abhishek, Adv.                      For Mr. Ambar Qamaruddin

For Respondent(s)  Mr. Harbans Lal Bajaj,Adv.(NP)

         UPON hearing counsel the Court made the following                                O R D E R  

Criminal  Appeal  No.644/2008  is  dismissed  and  Criminal  Appeal  No.645/2008  is  dismissed  having  become  infructuous, in terms of the signed order.

(G.V.Ramana)         (Vinod Kulvi)      Court Master         Court Master

(signed order is placed on the file)

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