LAWS(DLH)-2010-3-259

SUBHASH Vs. STATE

Decided On March 08, 2010
RAM GOPAL Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Mr.Satish Tamta learned counsel who has filed the appeal on behalf of co-accused Mausam has filed a vakalatnama in Court on behalf of co-accused Ram Gopal which is taken on record.

(2.) Arguments have been heard.

(3.) We proceed to judgment.