STATE OF M.P. Vs. SHAMBHUDAYAL NAGAR

JUDGEMENT

(1.) THIS appeal has been filed by the State of Madhya Pradesh against the judgment of the High Court of Judicature of Madhya Pradesh, Jabalpur, Bench at Gwalior, dated 30.1.2003 passed in Criminal Appeal No.2 of 1999.

(2.) THE brief facts of this appeal, which are necessary to dispose of this appeal, in a nutshell, are as follows.

(3.) THE State of Madhya Pradesh filed special leave petition against the impugned judgment.