Citation Codes Equivalent Citations citation codes Case Number Criminal Appeal No. 22 of 1975, decided on September 12, 1978. Judges Justice Y.V. Chandrachud Justice O. Chinnappa Reddy Justice R.S. Sarkaria See more information ... Smart Summary Factual and Procedural Background The provided text is an editorial note indicating that the underlying matter is a criminal case. The judgment involved appreciation of evidence and did not discuss or lay down any point of law. As a result, the decision is not reproduced in full. No further factual background or procedural history is available in the provided text. Legal Issues Presented The opinion addresses a procedural matter and does not frame distinct legal issues. Arguments of the Parties The opinion does not contain a detailed account of the parties' legal arguments. Table of Precedents Cited No precedents were cited in the provided opinion. Court's Reasoning and Analysis The editorial note indicates that the decision turned solely on the appreciation of evidence in a criminal case. There is no discussion of legal principles or points of law, and no analytical reasoning is provided in the excerpt. The opinion is therefore not reproduced in full. Holding and Implications Holding: This information was not available in the provided opinion. Implications: The note explicitly states that no point of law was discussed or laid down, indicating that the decision sets no new precedent. Any direct effects on the parties are not described in the provided text. Show full summary ... JUDGMENT Kailash And Another v. State Of U.P . [Ed.: Criminal case — Appreciation of evidence — No point of law discussed or laid down — Hence not given in full.]