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REPORTABLE

IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1555 OF 2008

Tejpal …..Appellant versus  

State of Uttar Pradesh ….Respondent

J U D G M E N T

M.Y. EQBAL, J.

We have heard learned counsel for 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.

2. So far as the present appeal by Tej Pal is concerned,  

separate  special  leave  petition  preferred  by  one  of  the  

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accused namely  Narendra  has  already  been dismissed by  

this Court.  We also do not find any merit in this appeal filed  

by accused Tej Pal which is also dismissed.

…………………………….J. [ M.Y. Eqbal]

…………………………….J. [Pinaki Chandra Ghose]

New Delhi September 22, 2014

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