Sudarshan Sahada vs State Of Chhattisgarh
2022 Latest Caselaw 2541 Chatt

                                                                        NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                           CRA No. 1429 of 2021

    Sudarshan Sahada, S/o Mr. Ramesh Sahada, aged about 27 Years,
      R/o Village Mudpar, P.S. Chilhati, District- Rajnandgaon (C.G.)

                                                                 ----Appellant

                                  Versus

    State of Chhattisgarh, Through- The Police Station Chilhati, District
     Rajnandgaon (C.G.)

                                                             ---- Respondent

For Appellant Shri Raza Ali, Advocate. For State Smt. Deepti Shukla, Panel Lawyer.

CRA No. 1313 of 2021

 Sudarshan Sahda, S/o Shri Ramesh Sahda, aged about 25 Years, R/o Village Mudpar, Police Station Chilhati, District- Rajnandgaon, Chhattisgarh.

----Appellant

Versus

 State of Chhattisgarh, Through- Police Station Chilhati, District- Rajnandgaon, Chhattisgarh.

---- Respondent

For Appellant Shri Rajeev Kumar Dubey, Advocate. For State Smt. Deepti Shukla, Panel Lawyer.

Hon'ble Shri Justice Gautam Chourdiya Order on Board

20/04/2022

1) The present appeal i.e. CRA No.1429 of 2021 and previously filed

appeal CRA No.1313 of 2021 are arising out of the same judgment of

conviction and order of sentence dated 15.09.2021 passed by the

Additional Sessions Judge, Fast Track Special Court (POCSO), Rajnandgaon, C.G. in Special Criminal (POCSO) Case No.21/2019.

Previously filed appeal i.e. CRA No.1313 of 2021 has been preferred

by the same appellant namely Sudarshan Sahda through High Court

Legal Services Committee whereas subsequent appeal i.e. CRA

No.1429 of 2021 is filed on behalf of same appellant through his

counsel Raza Ali. Since two appeals against the same judgment of

conviction and sentence are not maintainable, in the facts and

circumstances of the case, the subsequent appeal i.e. CRA No.1429

of 2021 is dismissed as not maintainable.

2) List CRA No.1313 of 2021 for hearing in its due course.

3) Registry is directed to publish the name of Mr. Raza Ali along with the

name of counsel for the appellant in CRA No.1313 of 2021 in the

cause list on all further dates of hearing.

Sd/-

(Gautam Chourdiya) Judge

Akhilesh