LAWS(MPH)-2018-2-368

DIPAK Vs. STATE OF MADHYA PRADESH

Decided On February 21, 2018
Dipak Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Arjun and another vs State of Chhattisgarh, (2017) 3 SCC 247 and

(2.) Balbir Singh vs State of Punjab, (1995) 3 Crimes(SC) 516.