STATE OF MADHYA PRADESH Vs. JUGAL KISHORE

JUDGEMENT

(1.) Heard on admission.

(2.) It is admitted for final hearing. With the consent learned counsel for the applicant this revision is heard finally.

(3.) This revision is filed against the judgment dtd. 29/6/2013 passed in Cr.A. No.69 of 2011 (State of M.P. through Forest Range Officer Vs. Jugal Kishore and others) by First Additional Sessions Judge to the Court of Ist Additional Sessions Judge, Panna, M.P.