Bhagchand Khelwar vs State Of Chhattisgarh
2021 Latest Caselaw 2775 Chatt

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                                                               NAFR

          HIGH COURT OF CHHATTISGARH, BILASPUR

                       CRA No. 1169 of 2021

    Bhagchand Khelwar, S/o Baratu Khelwar, Aged About 26 Years,
     R/o Village Rajouli, Police Station Ranchirai, District Balod,
     Chhattisgarh.                                ---- Appellant

                              Versus

    State of Chhattisgarh, Through- Station House Officer, Police
     Station Ranchirai, District- Balod, Chhattisgarh. ---- Respondent

For Appellant : Shri Amit Singh Chouhan, Advocate

For Respondent/State : Shri Anand Verma, Dy. G.A.

Hon'ble Shri Justice Gautam Chourdiya Order on Board 18.10.2021

1) The present appeal i.e. CRA No. 1169/2021 and previously filed appeal CRA No.1139/2021 are arising out of the same judgment of conviction and order of sentence dated 31.08.2021 passed by the Additional Sessions Judge, Balod, District- Balod (C.G.) in Sessions Trial No. 52/2018. Previously filed appeal i.e. CRA No. 1139/2021 has been preferred by the same appellant namely Bhagchand Khelwar through his counsel Shri Amit Singh Chouhan whereas subsequent appeal i.e. CRA No. 1169/2021 is filed on behalf of same appellant through High Court Legal Services Committee. 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. 1169/2021 is dismissed as not maintainable.

2) List CRA No. 1139/2021 for hearing in its due course.

3) Registry is directed to publish the name of Shri Amit Singh Chouhan as counsel for the appellant in the cause list.

Sd/-

(Gautam Chourdiya) Judge Nadim