STATE OF M P Vs. RAMESHWAR
LAWS(SC)-2005-1-42
SUPREME COURT OF INDIA (FROM: MADHYA PRADESH)
Decided on January 25,2005

STATE OF MADHYA PRADESH Appellant
VERSUS
RAMESHWAR Respondents

JUDGEMENT

Santosh Hegde, J. - (1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) This is yet another case of gross indiscretion on the part of the High Court in reducing the sentence imposed by the trial court in a heinous crime.;


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