Jagannath Gawde vs State Of Chhattisgarh
2022 Latest Caselaw 3834 Chatt

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                                                            NAFR

          HIGH COURT OF CHHATTISGARH, BILASPUR

                          CRA No. 950 of 2022

    Jagannath Gawde S/o Late Shri Ramji Gawde, Aged About
     37 Years R/o Village Kodapakha P.S. Durgkondal District
     North Bastar Kanker Chhattisgarh.       ---- Appellant

                              Versus

    State of Chhattisgarh Through S.H.O., P.S. Durgkondal
     District North Bastar Kanker Chhattisgarh. ---- Respondent

For Appellant : Shri Rakesh Kumar Manikpuri, Advocate

For Respondent/State : Smt. Usha Chandrakar, Panel Lawyer

Hon'ble Shri Justice Gautam Chourdiya Order on Board 16.06.2022

1) The appeal is arising out of the judgment of conviction and order of sentence dated 28.02.2022 passed by the Additional Sessions Judge, Bhanupratappur, District- North Bastar Kanker (C.G.) in Sessions Case No. 34/2020 and the appellant has been convicted and sentenced under Section 376 (2) (n) of IPC and sentenced for 10 years R.I. with fine of Rs. 1,00,000/- with default stipulation.

2) At the outset, learned counsel appearing for the appellant seeks to withdraw this appeal as another criminal appeal i.e. CRA No. 690 of 2022 has been preferred by the same appellant namely Jagannath Gawde through his counsel Shri GVK Rao, 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5) Accordingly, the instant appeal being not maintainable, is disposed of as withdrawn.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 Rakesh Kumar Manikpuri, Advocate alongwith Shri GVK Rao, Advocate as counsel for the appellant in CRA No. 690 of 2022.

Sd/-

(Gautam Chourdiya) Judge Nadim