RAMBAHADUR ALIAS QURESHI Vs. STATE OF M.P.

JUDGEMENT

(1.) In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona virus (COVID-19) and considering the advisories issued by the Government of India, these applications have been heard and decided through video conferencing to maintain social distancing. The parties are being represented by the respective counsel through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit.

(2.) Heard the learned counsel for the parties.

(3.) This criminal appeal under Section 374 of Cr.P.C assails the judgment of the trial Court dated 17.12.2019 passed by First Additional Sessions Judge, Ambah, District Morena in ST No.95/2017, whereby appellants have been convicted under sections 435 , 34 and sentenced as under: