LAWS(MPH)-1996-4-72

STATE OF MADHYA PRADESH Vs. TIKARAM

Decided On April 16, 1996
STATE OF MADHYA PRADESH Appellant
V/S
Tikaram Respondents

JUDGEMENT

(1.) THIS is State appeal.

(2.) THIS has been preferred against a judgment of acquittal recorded by the Court below.

(3.) THE prosecution story in brief be noticed :