PANKAJ SHAH Vs. STATE OF M.P.

JUDGEMENT

(1.) These appeals are interlinked as preferred against the judgment dated 19/10/2011 passed by Additional Sessions Judge, Waidhan, District Singrauli in S.T. No.250/2010, whereby appellant Pankaj Shah was convicted and sentenced as under <FRM>JUDGEMENT_1448_ILR(MP)_2013_1.html</FRM>

(2.) Prosecution story, in short, may be narrated thus -

(3.) The appellants pleaded false implication by the police.