SHIVRAM RAJPOOT Vs. STATE OF M.P.

JUDGEMENT

(1.) At the outset, learned Additional Advocate General apprised this Court that respondent No.2/complainant has been informed with regard to pendency of this appeal as required under sec. 15A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "the Act").