Vinod @ Pepsi Vs State Of M.P.

Madhya Pradesh High Court (Gwalior Bench) 22 Sep 2020 Criminal Appeal No. 3612 Of 2020 (2020) 09 MP CK 0240
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. 3612 Of 2020

Hon'ble Bench

Sheel Nagu, J

Advocates

Sumit Mishra, R.P. Gupta

Final Decision

Allowed

Acts Referred
  • Code Of Criminal Procedure Act, 1973 - Section 389
  • Indian Penal Code, 1860 - Section 392, 397
  • Limitation Act, 1963 - Section 5

Judgement Text

Translate:

Section,Imprisonment,Fine

Section 392 r/w section397

of IPC",10 years R.I.,"Rs. 2000/- with default

stipulation.

Section 392 r/w section397

of IPC",10 years R.I.,"Rs. 2000/- with default

stipulation.

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Case Metadata
  • Ck Citation: (2020) 09 MP CK 0240
  • Coram: Sheel Nagu, J
  • Bench: Single Bench
  • Advocates: Sumit Mishra, R.P. Gupta
  • Result: Allowed
Referenced Acts & Sections
  • Code Of Criminal Procedure Act, 1973 - Section 389
  • Indian Penal Code, 1860 - Section 392, 397
  • Limitation Act, 1963 - Section 5
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