0  28 Jan, 2010
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Musheer Khan @ Badshah Khan & Anr. Vs. State of Madhya Pradesh

  Supreme Court Of India Criminal Appeal /1180/2005
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Case Background

The case involves the acquittal of A-1, A-2, A-3, and A-6, which undermines the prosecution's conspiracy theory. Consequently, the motive behind the alleged crime by A-4 and A-5 is questionable. ...

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