RAMVIR @ SAKET SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The instant appeal is directed against the judgment dtd. 27/7/2007 passed by Division Bench of High Court of Madhya Pradesh at Gwalior whereby Criminal Appeal No. 607 of 1998 filed by the appellant was dismissed and the judgment and order dtd. 9/11/1998 passed by the Vth Upper Sessions Judge, Bhind, Madhya Pradesh(hereinafter being referred to as the 'trial Court') in Session Case No. 70 of 1987 was upheld.

(2.) Vide judgment and order dtd. 9/11/1998, the learned trial Court convicted and sentenced the appellant as below: -

(3.) The details of evidence and relevant facts are narrated in the judgments dtd. 9/11/1998 and 27/7/2007 passed by the trial Court and the High Court respectively and hence, need not be repeated.