Sultan Singh vs State Of M.P.
2022 Latest Caselaw 6430 MP

Citation : 2022 Latest Caselaw 6430 MP
Judgement Date : 28 April, 2022

Madhya Pradesh High Court

Sultan Singh vs State Of M.P. on 28 April, 2022

Author: Gurpal Singh Ahluwalia

THE HIGH COURT OF MADHYA PRADESH CRA No.971/2011 (Sultan Singh & Ors. vs. State of M.P.) (RAJESH TRIPATHI Vs THE STATE OF MADHYA PRADESH AND OTHERS) Gwalior, Dated: 28/04/2022

Shri Ashutosh Pandey, Counsel for appellants No.1 & 2.

None for appellant No.3.

In the light of the judgment passed by the Supreme Court in the

case of Surya Baksh Singh vs. State of U.P. reported in (2014) 14

SCC 222, this Court has gone through the evidence relied against

appellant No.3- Brijendra Singh.

Shri C.P. Singh, Counsel for the State.

Heard.

Reserved for judgment.



                (G.S. Ahluwalia)                 (Rajeev Kumar Shrivastava)
                      Judge                                Judge



pwn*
       PAWAN KUMAR
       2022.04.28
       17:24:13 +05'30'

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