Mohammad Mustakim Alias Sohail vs State Of Chhattisgarh
2021 Latest Caselaw 3263 Chatt

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                                                                    NAFR

            HIGH COURT OF CHHATTISGARH, BILASPUR

                         CRA No. 1431 of 2021

     Mohammad        Mustakim Alias Sohail, S/o Late Shri
      Mohammad Shahid Alias Dabbu, Aged About 19 Years, R/o
      Khaparganj, Police Station City Kotwali, District- Bilaspur,
      Chhattisgarh.                               ---- Appellant
                               Versus
     State of Chhattisgarh, Through- Police Station City Kotwali,
      District-Bilaspur, Chhattisgarh.          ---- Respondent

For Appellant : Smt. Madhunisha Singh, Advocate For Respondent/State : Shri Anand Verma, Dy. G.A.

Hon'ble Shri Justice Gautam Chourdiya Order on Board 22.11.2021

1) The present appeal i.e. CRA No. 1431 of 2021 and previously filed appeal CRA No. 1217 of 2021 are arising out of the same judgment of conviction and order of sentence dated 30.09.2021 passed by the Fifth Additional Sessions Judge, Bilaspur (C.G.) in Sessions Trial No. 44/2019. Previously filed appeal i.e. CRA No. 1217 of 2021 has been preferred by the appellant namely Mohammad Mustakim @ Sohail through his counsel Shri Vikas Kumar Pandey, Advocate whereas subsequent appeal i.e. CRA No. 1431 of 2021 is filed on behalf of same appellant through his counsel Shri S. S. Baghel, Advocate. Since two appeals against the same judgment of conviction and sentence are not maintainable, in the facts and circumstances of the case, the appeal i.e. CRA No. 1431 of 2021 is dismissed as not maintainable.

2) List CRA No. 1217 of 2021 for hearing in its due course.

Sd/-

(Gautam Chourdiya) Judge Nadim