GHANSHYAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This Court has already decided Cr. Appeal No.1668 of 1995 filed by the appellant Ghanshyam against the judgment dated 9.11.1995 passed in ST No.01/1993 by the Court of Addl. Sessions Judge, Dindori. Present appeal is against the same judgment hence, this appeal has become infructuous. It is hereby dismissed as infructuous.

(2.) Office is directed to keep photocopy of judgment dated 28.02018 passed in Cr. Appeal No.1668 of 1995, in this appeal.