RAM SINGH Vs. STATE OF MADHYA PRADESH
LAWS(SC)-2011-7-144
SUPREME COURT OF INDIA
Decided on July 18,2011

RAM SINGH Appellant
VERSUS
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We had issued noticed on the quantum of sentence only on the 21st of April, 2011 in this matter where a sentence of five years' rigorous imprisonment and a fine has been awarded under Section 307 of the Indian Penal Code.
(3.) Ms. Vibha Datta Makhija has put in appearance on behalf of the State of Madhya Pradesh.;


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