BHUPENDRA Vs. STATE OF CHATTISGARH

JUDGEMENT

(1.) Leave granted.

(2.) Having heard learned counsel for the parties and having perused the record, we are clearly of the view that the impugned judgment and order dtd. 16/4/2018, as passed by the High Court of Chhattisgarh at Bilaspur in CRA No. 14 of 2013, cannot be approved when it is noticed that the High Court has not dealt with all the salient features and material aspects of the case before approving the conviction of the appellant; and, therefore, the matter deserves to be remanded to the High Court for reconsideration and for decision afresh on merits.

(3.) As the matter is proposed to be remanded for reconsideration, dilation on all the factual aspects and merits of the case is neither necessary nor desirable.