RAJESH SHARMA Vs. STATE OF DELHI

JUDGEMENT

(1.) IN terms of the order dated 16. 2. 2009, since compilation is ready; appeal being listed for disposal at the end of After Notice Miscellaneous Matters, we have heard learned counsel for the parties.

(2.) THUS, all pending applications are disposed of as infructuous.

(3.) VIDE impugned judgment and order dated 21. 1. 2004, the appellant has been convicted for the offence of having murdered his wife.