LAWS(CHH)-2005-2-6

KANSHINATH TRIGUN Vs. STATE OF CHHATISGARH

Decided On February 14, 2005
KANSHINATH TRIGUN Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Shri Sushil Dubey for the appellant.

(2.) Shri Ravindra Agravval, P. L., for the State.

(3.) Heard.