Raju Prasad vs State Of Chhattisgarh
2022 Latest Caselaw 5222 Chatt

Citation : 2022 Latest Caselaw 5222 Chatt
Judgement Date : 17 August, 2022

Chattisgarh High Court

Raju Prasad vs State Of Chhattisgarh on 17 August, 2022

                    HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Order Sheet
                                CRA No. 734 of 2005
                      Raju Prasad Versus State of Chhattisgarh



17.08.2022          None appeared for Appellant.

                    Mr. B.L. Sahu, Panel Lawyer for the Respondent-State.

This appeal is filed challenging the impugned judgment of conviction dated 24.06.2005, whereby appellant was convicted for the offence defined under Section 489(B) and 489(C) read-with Section 34 of IPC.

Appeal is admitted for hearing.

List this case for final hearing along with CRA No. 537/2005.

Sd/-

(Parth Prateem Sahu) Judge

Pawan

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