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Kawasi Deva vs State Of Chhattisgarh
2022 Latest Caselaw 6963 Chatt

Citation : 2022 Latest Caselaw 6963 Chatt
Judgement Date : 18 November, 2022

Chattisgarh High Court
Kawasi Deva vs State Of Chhattisgarh on 18 November, 2022
                                1
                                            CRA No. 1734 of 2022

                                                            NAFR

        HIGH COURT OF CHHATTISGARH, BILASPUR

                      CRA No. 1734 of 2022

    1. Kawasi Deva S/o Late Joga, Aged About 33 Years, R/o
       Village Rabdipara, Pongabhejji, Police Station - Kerlapal,
       District : Sukuma, Chhattisgarh.

    2. Kawasi Bheema S/o Late Joga, Aged About 23 Years, R/o
       Village Rabdipara, Pongabhejji, Police Station - Kerlapal,
       District : Sukuma, Chhattisgarh.

                                                   ---- Appellants

                             Versus

     State Of Chhattisgarh Through Station House Officer,
      Police Of Police Station - Kerlapal, District : Sukuma,
      Chhattisgarh.

                                               ---- Respondent

For Appellants :- Mr. Kishore Narayan, Advocate For State / Respondent :- Mr. Afroz Khan, PL

DB : Hone'ble Shri Justice Sanjay K. Agrawal & Hon'ble Shri Justice Rakesh Mohan Pandey

Order On Board (18.11.2022)

Sanjay K. Agrawal, J

1. Heard.

2. The appeal CRA No.1651/2022 (Kawasi Deva & Anr. vs. State

of Chhattisgarh), preferred against the impugned judgment of

conviction and order of sentence dated 15.09.2022, is

CRA No. 1734 of 2022

pending consideration before this Court and now, the instant

criminal appeal i.e. CRA No.1734/2022 (Kawasi Deva & Anr.

vs. State of Chhattisgarh) has been filed through Legal Aid

Committee against the same impugned judgment.

3. Since firstly preferred criminal appeal i.e. CRA No.1651/2022

preferred at the instance of relatives of the appellants against

the same impugned judgment of conviction and order

sentence dated 15.09.2022 is already pending consideration

before this Court, the instant criminal appeal i.e. CRA

No.1734/2022 is unnecessary and accordingly, it stands

disposed of.

           Sd/-                                Sd/-
   (Sanjay K. Agrawal)                (Rakesh Mohan Pandey)
           Judge                              Judge

 Ankit
 

 
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