Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.996 OF 2005
CHANDRABHAN JAIN .. APPELLANT
-vs-
BADAMIBAI & ORS. .. RESPONDENTS
J U D G M E N T
MARKANDEY KATJU, J.
1. Heard learned counsel for the parties.
2. In this case the Madhya Pradesh High Court by the impugned judgment dated
15.10.2004 acquitted the respondents.
3. We have carefully perused the judgment of the High Court. The High Court has
considered the evidence on record in detail, and we are not inclined to take a different
view.
4. For the reasons given above this appeal is dismissed.
…………………………….J.
(Markandey Katju)
………………………….…J.
(Gyan Sudha Misra)
New Delhi;
2
th
11 November, 2010