MULAYAM SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is a revision from an appellate order affirming a conviction under S.394, I.P.C. carrying a two-year R.I.

(2.) The Judicial Magistrate First Class, Karora, acquitted Rameshwar of the same charge, to wit, the robbing of PW 1 Sarjubai Lodhi, of a pair of silver Paijnas and voluntarily causing hurt to her in the robbery in her Paur in the village of Jujhai on 3-12-1980 at about 11.00 p.m.

(3.) Applicant Mulayam Singh's appeal was dismissed by the Additional Sessions Judge, Shivpuri.