Banshi Poyam vs State Of Chhattisgarh
2021 Latest Caselaw 2929 Chatt

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                                                                 NAFR

              HIGH COURT OF CHHATTISGARH, BILASPUR

                        CRA No. 1245 of 2021


1.     Banshi Poyam S/o Shri Gaando Poyam, Aged About 27 Years,
       R/o Village Dhansuli, P.S. Bayanar, District Kondagaon (C.G.).

                                                          ---- Appellant
                                Versus

1.     State Of Chhattisgarh, Through The Station House Officer,
       Police Station Bayanar, District Kondagaon (C.G.).

                                                       ---- Respondent

For Appellant : Mr. Vivek Bhakta, Advocate. For Respondent/State : Mr. Anand Verma, Dy. Govt. Advocate.

Hon'ble Shri Justice Gautam Chourdiya Order on Board

27/10/2021

1) As per office note, the appellant has also filed another Criminal Appeal No. 1034/2021 against the impugned judgment of conviction and order of sentence dated 10/09/2021 passed in S.T. No. 54/2019 by Additional Sessions Judge, Kondagaon (C.G.) convicting and sentencing the appellant under Section 307, 452 & 506-B of Indian Penal Code.

2) Since 02 appeals by the same accused against the same judgment of conviction and order of sentence are not maintainable, the appeal subsequently filed i.e. present criminal appeal is liable to be dismissed as not maintainable and it is dismissed as such.

-Sd/-

(Gautam Chourdiya) Judge Chandrakant