BHEEM @ BHEEMRAO Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Shri Samar Singh Rajpuut, learned counsel for the appellant prays for withdrawal of I.A. No.5255/2025 as with the consent case is taken up for final hearing.

(2.) Accordingly, I.A. No.5255/2025 is dismissed as withdrawn.

(3.) Appellant is aggrieved of the judgment dtd. 28/3/2019 passed by learned First Additional Session Judge, Burhanpur in ST No.28/2018 whereby learned trial Court has convicted present appellant under Sec. 302 of IPC with life imprisonment and fine of Rs.2000.00 with default stipulation of six months R.I.