Kaushal @ Kushal @ Rentu Sarthi vs State Of Chhattisgarh
2022 Latest Caselaw 2396 Chatt

                                                  1

                                                                                      NAFR

                HIGH COURT OF CHHATTISGARH, BILASPUR

                                         CRMP No. 82 of 2022
   • Kaushal @ Kushal @ Rentu Sarthi S/o Santram Aged About 26 Years R/o
      Village Junwani, Police Station and Tahsil : Kharsia, District : Raigarh,
      Chhattisgarh.                                                        ---- Petitioner

                                             Versus
   • State Of Chhattisgarh Through Station House Officer, Police Station : Kharsia,
      District : Raigarh, Chhattisgarh.                                    --- Respondent



      For Petitioner                 :           Mr. Rajeev Kumar Dubey, Advocate.
      For State/respondent           :           Mr. Ankur Kashyap, P.L.




                    DB : Hon'ble Shri Justice Sanjay K. Agrawal
                    Hon'ble Shri Justice Arvind Singh Chandel
                                     Order On Board
Per Arvind Singh Chandel, J.

11/04/2022

1. Heard on application filed under Section 482 of Cr.P.C. for

modification/correction of judgment dated 13.12.2021.

2. Learned counsel for the petitioner would submit that the petitioner/appellant

No.3 was juvenile at the time of commission of offence, therefore, the

judgment deserves to be recalled.

3. We have heard learned counsel for the parties.

4. This Court has disposed of CRA No.1021 of 2013 vide judgment dated

13.12.2021 acquitting the appellants No.1 & 2 of charges under Sections 302

& 120B of IPC, however, their conviction under Section 201 of IPC has been

affirmed. The conviction of appellant No.3- Kaushal @ Kushal @ Rentu Sarthi

has been affirmed for charges under Sections 302 & 201 of IPC.

5. Since CRA No.1021 of 2013 has been finally decided by this Court and

judgment dated 13.12.2021 has already been signed by us, looking to the

provisions contained in Section 362 of Cr.P.C., we do not find any good

ground to modify/recall the judgment dated 13.12.2021.

6. Accordingly, the CRMP is dismissed.

                          Sd/-                                     Sd/-
                   (Sanjay K. Agrawal)                   (Arvind Singh Chandel)
                         Judge                                   Judge

Ravi