DEVENDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Leave granted.

(2.) These appeals have been preferred against the common judgment and order of the Allahabad High Court dated 14.5.2004 passed in Special Appeal No. 461 of 2004.

(3.) We have elaborately heard the learned Counsel for the parties and perused the impugned judgment and the material made available on record.