Dularam Bhogami vs State Of Chhattisgarh
2022 Latest Caselaw 570 Chatt

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                     HIGH COURT OF CHHATTISGARH, BILASPUR

                                            CRA No. 1539 of 2021

            1. Dularam Bhogami, S/o Late Aayatu Bhogami, Aged About 50 Years,
               R/o Village- Aamdi, P.S. Faraspal, District- Dantewada (C.G.)

                                                                                             ---- Appellant

                                                      Versus

            1. State of Chhattisgarh Through- P.S. Faraspal, District- Dantewada
               (C.G.)

                                                                                         ---- Respondent

              __________________________________________________________

        For Appellant                       :        Mr. Swajeet Ubeja on behalf of Mr. Sourabh
                                                     Dangi, Advocate.
        For Respondent/State                :        Mr. Sunil Otwani, Addl. Adv. General.

        -------------------------------------------------------------------------------------------------------

Hon'ble Shri Justice Rajendra Chandra Singh Samant & Hon'ble Shri Justice Arvind Singh Chandel Order on board 01/02/2022

1. This is a repeat appeal filed by the same appellant against the same

judgment of conviction and order of sentence, who has already filed a

previous appeal registered as Criminal Appeal No.1438 of 2021,

therefore, the present appeal can not continue, because of which it is

disposed off.

2. The learned counsel appearing in this case is granted liberty to give

appearance in Criminal Appeal No.1438 of 2021.

3. Accordingly, the appeal is disposed off.

                           Sd/-                                                   Sd/-

                  (R.C.S. Samant)                                    (Arvind Singh Chandel)
                        Judge                                                   Judge

Nisha
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