SUBHASH TOMAR 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, this application has 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 30.7.2019 passed by Special Judge (Dacoity Adhiniyam) Bhind, District Bhind in Special Case No.133/2007 (DOCT), whereby appellant has been convicted under Section 392/397 of IPC read with section 11/13 of M.P.D.V.P.K. Act and sentenced to suffer 7 years RI with a fine of Rs.6000/- and default of payment of fine further imprisonment of six months RI.