BALLU ALIAS DHARMENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Order dtd. 11/8/2014 is recalled qua Ballu alias Dharmendra and the special leave petition is restored to its original number.

(2.) Leave granted.

(3.) Ballu alias Dharmendra, the appellant was convicted for an offence punishable under Sec. 302, IPC and sentenced to undergo life imprisonment by judgment dtd. 19/7/1999 passed by the Additional Sessions Judge, Chanchoda, Guna, M.P. which has been confirmed by the High Court.