STATE OF M P Vs. KILLU ALIAS KAILASH VISHWAKARMA
LAWS(SC)-2005-10-24
SUPREME COURT OF INDIA (FROM: MADHYA PRADESH)
Decided on
October 05,2005
STATE OF MADHYA PRADESH
Appellant
VERSUS
KILLU @ KAILASH VISHWAKARMA
Respondents
JUDGEMENT
G. P. Mathur, J. -
(1.) Delay in filing the special leave petition is condoned.
(2.) Leave granted.
(3.) This appeal has been preferred by the State of M. P. against the judgment and order dated 25-7-2003 of Justice N. S. Azad of M. P. High Court in Crl. Appeal No. 1353 of 2002.;
(2.) Leave granted.
(3.) This appeal has been preferred by the State of M. P. against the judgment and order dated 25-7-2003 of Justice N. S. Azad of M. P. High Court in Crl. Appeal No. 1353 of 2002.;
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