LAWS(DLH)-2006-8-182

PAPPU ALIAS WAHAK Vs. STATE OF DELHI

Decided On August 25, 2006
PAPPU ALIAS WAHAK Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) CRIMINAL Appeal No. 484 of 2004 stands dismissed. For order, see CRIMINAL Appeal No. 459 of 2004.