STATE OF MADHYA PRADESH Vs. BHURA ALIAS KAMAL

JUDGEMENT

(1.) The State of Madhya Pradesh on 19th Jan. 1996, filed the present appeal against acquittal together with prayer for leave to appeal without enclosing the certified copy of the judgment passed in S.T. No. 766/94 by the 4th Addl. Sessions Judge, Jabalpur acquitting accused persons, viz. Bhura for the Offence u/S. 302 IPC, Dinesh for the offence u/S. 302/34 IPC as well as accused Panda and Gudda for the offence u/S. 201 IPC.On 31st Jan. 1996 and 1st February, 1996 it was posted before the Addl. Registrar (Judicial). The application was posted being defective before Addl. Registrar (J) on 31st Jan. and 1st Feb. 1996 but non-appearance of the learned counsel before him led to the posting of the matter before the Court for orders. This Court thereon, on 2-9-1996 passed the following order :"

(2.) Heard the learned State counsel Shri Dilip Naik and Shri H. S. Chouhan, appointed as amicus curiae to assist the Court.

(3.) The question for consideration as has arisen is :"