LAWS(MPH)-1999-1-77

RAMPRASAD Vs. STATE OF M.P.

Decided On January 05, 1999
RAMPRASAD Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) THE accused has preferred this appeal against the judgment and order dated 14.10.87 passed by IInd Additional Sessions Judge, Dewas, camp Court Kannod, in S.T. No. 21/86 whereby he was convicted u/s 376 of the IPC and sentenced to five years R.I.