LAWS(SC)-1979-1-5

GURDEV SINGH SHAHI Vs. STATE OF WEST BENGAL

Decided On January 16, 1979
GURDEV SINGH SHAHI Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) In this appeal by special leave the appellant has been convicted.

(2.) There is no force in this appeal which is accordingly dismissed.