GANESH SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS judgment shall govern disposal of all the three appeals as, being related to the same incident, they are interlinked. For the sake of convenience, the appellants shall be referred to by their respective names.

(2.) RELEVANT particulars of the appeals and the judgments impugned therein may be tabulated as under- <FRM>JUDGEMENT_3691_CRLJ_2009Html1.htm</FRM>

(3.) THE prosecution story, in short, may be narrated as under -