Dilip Kumar Sahu @ Raja @ Mandy vs State Of Chhattisgarh
2021 Latest Caselaw 2445 Chatt

HIGH COURT OF CHHATTISGARH, BILASPUR

Order Sheet

CRA No. 705 of 2021

Dilip Kumar Sahu @ Raja @ Mendi Versus State Of Chhattisgarh

CRA No.736/2021

21/09/2021 Shri Alok Kumar Dewangan and Ms. Anubhuti Marhas, Counsel for the Appellant.

Shri Ravish Verma, Dy. G.A. for the State.

It is brought to the notice of the Court and we also see that appellant Dilip Kumar Sahu @ Raja @ Mendi has filed two appeals, one through legal aid and other through privately engaged the counsel.

Ms. Anubhuti Marhas, counsel appearing for appellant in CRA No. 736/2021, filed subsequently, would submit that the appeal has been filed on the instructions of the mother of the appellant as the appellant is in jail.

Considering the submission and taking into consideration that two appeals cannot be entertained under the same judgment of conviction and order of sentence, the appeal subsequently filed i.e. CRA No.736/2021 is disposed of.

However, learned counsel appearing in CRA No.736/2021 is permitted to argue on behalf of the appellant in pending Criminal Appeal No.705/2021 along with the counsel engaged through legal aid. For that purpose learned counsel may file memo of appearance in that case also.

List this case after two weeks.

                                     Sd/-                                  Sd/-
                       (Manindra Mohan Shrivastava)             (Vimla Singh Kapoor)
                                Judge                                   Judge

Yasmin