MOHD AZHER AHMED Vs. STATE OF A P
LAWS(SC)-2019-2-243
SUPREME COURT OF INDIA
Decided on February 19,2019

Mohd Azher Ahmed Appellant
VERSUS
STATE OF A P Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal has been filed by the accused, who is convicted for the offence under Section 338 of the IPC. The trial court convicted the appellant and sentenced him to undergo rigorous imprisonment for a period of six months.;


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