Jalu @ Ramesh vs State Of Chhattisgarh
2022 Latest Caselaw 4064 Chatt

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                                                                                     NAFR
                          HIGH COURT OF CHHATTISGARH, BILASPUR
                                     Criminal Appeal No. 1011 of 2022
              Jalu @ Ramesh S/o Durgaram, aged about 21 years, R/o Karnu, P.S.
               Panchodi, District Nagaur, Rajasthan
                                                                   ---- Appellant
                                              Versus
              State of Chhattisgarh, Through The Station House Officer, Police Station
               Balod, District Balod (C.G.)
                                                                ---- Respondent/State

For Appellant : Ms. Pragya Pandey, Advocate For Respondent/State : Smt. Usha Chandrakar, Panel Lawyer

Hon'ble Shri Justice Gautam Chourdiya Order on Board 27.06.2022

1. The present appeal i.e. Cr.A. No. 1011 of 2022 and previously filed appeal i.e. Cr.A. No. 938 of 2022 are arising out of the same judgment of conviction and order of sentence dated 05.05.2022 passed by the Special Judge (POCSO Act) Balod (C.G.) in Special Sessions Case (POCSO) No. 13/2019. Previously filed appeal i.e. Cr.A. No. 938 of 2022 has been preferred by the same appellant namely Jalu @ Ramesh through his counsel namely Shri B.P. Singh and his associates. Since two appeals against the same judgment of conviction and order of sentence are not maintainable. In the facts and circumstances of the case, the present appeal i.e. Cr.A. No. 1011 of 2022 is dismissed as not maintainable.

2. Registry is directed to publish the name of Ms. Pragya Pandey, Advocate alongwith Shri B.P. Singh, Advocate and his associates in the cause-list in Cr.A. No. 938/2022.

Sd/-

(Gautam Chourdiya) Judge

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