Citation Codes Equivalent Citations citation codes Case Number Criminal Appeal No. 206 of 1988, decided on October 5, 1988 Judges Justice D.N. Ojha Justice B.C. Ray See more information ... Smart Summary Factual and Procedural Background This information was not available in the provided opinion. 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 This information was not available in the provided opinion. Holding and Implications HOLDING NOT AVAILABLE The provided text contains only the word "Judgment" and does not disclose the court's decision, operative directions, or any implications for the parties. No broader implications or precedent can be identified from the provided opinion. Show full summary ... Kashmir Singh v. State Of Himachal Pradesh . Judgment