RANGLAL KUSHWAHA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) The petitioner has been superannuated from the post of Naib Tehsildar by order dtd. 19/5/1995 (Annx.P/1). A criminal case was registered against him and by judgment dtd. 14/11/2014 passed in Criminal Case No.1848/1995 by JMFC, he was convicted and sentenced for various offences. Against the said judgment of conviction and sentence, petitioner preferred Cr.A.No.1205/2014 before the Additional Sessions Judge, Bhopal. The learned appellate court by judgment dtd. 30/4/2016, allowed the appeal and acquitted him. Against the judgment of acquittal, State of Madhya Pradesh preferred Cr.R.No.3103/2016 which is stated to be pending before this court.