KEDAR RAWAT Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD on admission.

(2.) SINCE a common question of facts and law are involved in these similar matters, with the consent of the parties, the matters are heard analogously and are decided by this common order.

(3.) ON filing a revision No. 208/12 before the Additional Sessions Judge, Sabalgarh, decided the same on 27.09.2012 and maintained the order of the learned JMFC and disallowed the revision.