Nathan Singh @ Natthu vs The State Of M.P.
2023 Latest Caselaw 344 MP

                                                               1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                        CRA No. 133 of 1995
                                             (VIR SINGH & ORS. AND OTHERS Vs THE STATE OF M.P.)

                                                             CRA/00084/1995
                         Dated : 05-01-2023
                                 Shri Siddharth Datt - Advocate for the appellants in CRA No.

                         133/1995.
                                 Shri Aditya Singh Rajput - Advocate for the appellant in CRA No.
                         84/1995.
                                 Shri Ajay Shukla - Govt. Advocate for the respondent/State.

With the consent finally heard.

Shri Siddharth Datt has not pressed IA No. 330/23, which is dismissed as not pressed.

The impugned judgment dated 06-01-1995 passed in Sessions Case No. 223/91 is modified by converting the conviction under Section 302 of IPC to Section 304 Part-II of IPC with modified sentence of 7 years with fine of Rs. 5,000/-.

The detailed judgment is passed in this regard separately.

                              (SUJOY PAUL)                                  (AMAR NATH (KESHARWANI))
                                 JUDGE                                               JUDGE

                         PG




Signature Not Verified
Signed by: PARMESHWAR
GOPE
Signing time: 1/9/2023
4:10:36 PM