Citation Codes Equivalent Citations citation codes Case Number Criminal Appeal No. 409 of 1974, decided on November 3, 1978 Judges Justice S. Murtaza Fazal Ali Justice D.A. Desai See more information ... Smart Summary Factual and Procedural Background This opinion only notes that the case was decided on its facts and that no judgment was printed. No further factual or procedural information is available in the provided text. Legal Issues Presented The opinion addresses a procedural matter and does not frame distinct legal issues. Arguments of the Parties The opinion does not contain a detailed account of the parties' legal arguments. Table of Precedents Cited No precedents were cited in the provided opinion. Court's Reasoning and Analysis The editorial note explicitly states that the case turned solely on its facts and that no point of law was laid down. Consequently, no legal reasoning or doctrinal analysis is provided. Holding and Implications JUDGMENT NOT PRINTED / DISPOSITION UNSPECIFIED The opinion gives no details of the court's final order or its ramifications. Because no legal principles were articulated, the decision carries no precedential value beyond the immediate parties. Show full summary ... JUDGMENT Babboo Alias Kalyandas And Others v. State Of Madhya Pradesh . [Ed.: Case based on facts — No point of law laid down — Hence judgment not printed.]M/4080.S*R