GAFFAR KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS application under section 482 of CrPC is filed by the applicant for quashment of proceeding pending before the 10th Additional Sessions Judge, Indore in Criminal Appeal No. 863/2015 (Gaffar Khan and others v. State of M.P).

(2.) THE brief facts giving rise to this application are that the present applicants faced a trial in Criminal Case No.26292/2010 before the Court of Judicial Magistrate First Class. They were convicted under section 498A of IPC and sentenced to 1 year R. I. each. Aggrieved by this conviction and sentenced, they filed an appeal before the Sessions Court which was made over to 10th Additional Sessions Judge where it is pending.