Ghadvaram Markam vs State Of Chhattisgarh
2022 Latest Caselaw 2709 Chatt

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                                                            NAFR

         HIGH COURT OF CHHATTISGARH, BILASPUR

                   CRA No. 717 of 2022

    Ghadvaram Markam, S/o Mangau Ram Markam, Aged
     About 45 Years, R/o Village Pasangi Badepara, P.S.-
     Farasgaon, District- Kondagaon, Chhattisgarh.---- Appellant

                             Versus

    State of Chhattisgarh, Through- Police Station Farasgaon,
     District- Kondagaon, Chhattisgarh.         ---- Respondent

For Appellant : Shri Pravin Kumar Tulsyan, Advocate For Respondent /State : Smt. Usha Chandrakar, Panel Lawyer

Hon'ble Shri Justice Gautam Chourdiya Order on Board 26.04.2022

1) The appellant in this appeal under Section 374 (2) of CrPC is challenging the judgment of conviction and order of sentence dated 01.02.2022 passed by Additional Sessions Judge, Kondagaon, District- Kondagaon (C.G.) Sessions Case No. 18/2020, convicting the accused/appellant as under:-

                Conviction                   Sentence

      U/s. 304 (II) of IPC       R.I. for 7 years with fine of Rs.
                                10,000/- and in default of
                                payment      of     fine   amount
                                additional R.I. for 6 months.

2) At the outset, learned counsel appearing for the appellant seeks to withdraw this appeal as another appeal i.e. CRA No. 466 of 2022 has been preferred by the same appellant

namely Ghadwaram Markam through his counsel Shri Qamrul Aziz, Advocate, which is pending consideration before this Court.

3) Counsel for the State has no objection to the above prayer.

4) Permission granted.

5) Accordingly, the instant appeal being not maintainable, is disposed of as withdrawn.

6) Registry is directed to publish the name of Shri Pravin Kumar Tulsyan, Advocate alongwith Shri Qamrul Aziz, Advocate in the cause list as counsel for the appellant in CRA No. 466 of 2022.

Sd/-

(Gautam Chourdiya) Judge Nadim