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;

11th November, 2010

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