STATE OF M P Vs. BALU
LAWS(SC)-2004-11-84
SUPREME COURT OF INDIA (FROM: MADHYA PRADESH)
Decided on November 05,2004

STATE OF MADHYA PRADESH Appellant
VERSUS
BALU Respondents

JUDGEMENT

Santosh Hegde, J. - (1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) The State of Madhya Pradesh has preferred this appeal for enhancement of sentence awarded by the High Court of Judicature at Madhya Pradesh in Criminal A. No. 952 of 1990 dated 7th of August, 2003.;


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