SHANKAR SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Arguments heard.

(2.) Persued the case -diary.

(3.) According to case -diary on a dispute of the land there was a fight between the complainant and accused persons who are members of one family. Both the parties have sustained the same injuries. A cross -case has been registered against the complainant and his companion at crime No. 83/10 for commission of offences punishable under section 147, 148, 149, 323,326 and 506 of IPC in which the accused persons are on bail.