BABULAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Appeal being arguable is admitted for hearing.

(2.) This criminal appeal assails the judgment dtd. 16/12/2021 passed in Special Case No.102/2016, by Special Judge, SC/ST Act, 1989, Guna (M.P.) whereby, the appellants have been convicted and sentenced as mentioned hereinbelow:-

(3.) Appellant no.1-Babulal, appellant no.2-Sunil Yadav, appellant no.3-Masta and appellant No.7-Jitu alias Jitendra have been convicted as under: <FRM>JUDGEMENT_125_LAWS(MPH)1_2022_1.html</FRM>