STATE OF MADHYA PRADESH Vs. PHOOLCHAND RATHORE

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are by the State of Madhya Pradesh against the judgement and order of the High Court of Madhya Pradesh at Jabalpur (for short "the High Court") dtd. 11/12/2015 in Criminal Appeal No.1292 of 2015 connected with Criminal Reference No.2 of 2015 whereby, the order of conviction and sentence including death penalty awarded to the respondent by the Court of District and Sessions Judge, Anuppur in Sessions Trial No.72 of 2010, under Sec. 302 and 201 of the Indian Penal Code, 1860 (for short "IPC") has been set aside and the respondent has been acquitted.

(3.) To have a clear understanding of the issues raised in these appeals a brief description of the prosecution case and the evidence led by the prosecution would be apposite.