- (1.)This is an appeal under Section 116A of the Representation of People Act, 1951 by the respondent in Election Petition No. 6 of 2009.
(2.)Constituency from the Madhya Pradesh State Legislative Assembly. The Election was held in the year 2008 the results were declared on 8.12.2008.
(3.)Challenging the election of the appellant herein, the first respondent herein filed the above -mentioned Election Petition alleging a corrupt practice falling under Section 123(4).