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Raghulal Chauhan @ Ghondlo vs State Of Chhattisgarh
2022 Latest Caselaw 5181 Chatt

Citation : 2022 Latest Caselaw 5181 Chatt
Judgement Date : 16 August, 2022

Chattisgarh High Court
Raghulal Chauhan @ Ghondlo vs State Of Chhattisgarh on 16 August, 2022
                                    1

                                                                    NAFR



          HIGH COURT OF CHHATTISGARH AT BILASPUR
                    CRA No. 1263 of 2022
    Raghulal Chauhan @ Ghondlo S/o Punitram Chauhan Aged About
     52 Years R/o Village Chote Sajapali, Police Station Saraipali, Distt.
     Mahasamund (C.G.)                                  ---- Appellant
                                Versus
    State Of Chhattisgarh Through Station House Ofcer, Police Of
     Police Station Saraipali, Distt. Mahasamund (C.G.)
                                               ----Respondent



For Appellant  :        Shri Kishore Narayan, Advocate
For Respondent :        Shri Sudeep Verma, Dy. GA


               Hon'ble Shri Sanjay K. Agrawal and
               Hon'ble Shri Sachin Singh Rajput, JJ

                             (16.08.2022)

Sanjay K. Agrawal, J.

The appellant Raghulal Chouhan @ Ghondlo has

preferred this criminal appeal against the impugned

judgment dated 01.04.2022 passed by learned Special

Judge (POCSO Act) Saraypali, District Mahasamund, CG

in Special Criminal POCSO Case No. 13/2020 convicting

him under Section 376(2)(ठ) of IPC and sentencing him

to undergo Life Imprisonment and pay fne of Rs. 500/-,

Plus default stipulation.

2. By way of ofce note it has been pointed out by

the Registry that prior to fling of instant appeal,

another Criminal Appeal No. 1022 of 2022 was already

fled by the same accused and against the same

judgment, but through another counsel.

3. In this view of the matter, this subsequently fled

Criminal Appeal is rendered redundant and is dismissed

as such.

4. However, the Advocate appearing on behalf of the

appellant in this case may fle his memo of appearance

in that case (CRA No. 1022 of 2022) as well on behalf of

the appellant, if he so desires.

5. Copy of this order be placed in the records of

Criminal Appeal No. 1022 of 2022.

              Sd/-                                      Sd/-

        (Sanjay K. Agrawal)                       (Sachin Singh Rajput)
              Judge                                      Judge



Pawan
 

 
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