Smt. Poonam Sharma vs The State Of Chhattisgarh
2022 Latest Caselaw 7193 Chatt

                    HIGH COURT OF CHHATTISGARH, BILASPUR
                                          Order Sheet
                                      CRA No. 1882 of 2017
                    Smt. Poonam Sharma Versus The State Of Chhattisgarh


30/11/2022         Shri Shalvik Tiwari, Advocate for the appellant.

                   Shri Devesh Verma, Government for the State/respondent.

Heard.

By filing this appeal, the appellant challenged the judgment dated 30-11-2017 passed by the Special Judge (Anti Corruption Act) and Fourth Additional Sessions Judge, Raipur (C.G.) in Special Criminal Case No.113/2016.

Vide this judgment, the other accused Ganga Prasad Koushal was also convicted, hence, the Registry is directed to list this appeal along with appeal filed by the accused Ganga Prasad Koushal, if any.

List the case in the 2nd week of December, 2022.

SD/-

(N.K.Chandravanshi) Judge

Amardeep