GUDDA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS revision is being disposed of at the admission stage upon the consent of the parties.

(2.) THIS revision application is directed against the order dated 16.1.95 passed by the Sessions Judge, Panna in criminal appeal no. 64/94. Whereby he dismissed the appeal, affirming the conviction and sentence of the applicant as passed by the Trial Court.

(3.) THE conviction and sentence of the applicant was affirmed by the Sessions Judge, Panna in criminal appeal no. 64/94.