Ashok Kumar Toppo vs State Of Chhattisgarh
2023 Latest Caselaw 703 Chatt

                                                            NAFR

     HIGH COURT OF CHHATTISGARH, BILASPUR

                    CRA No. 118 of 2023

    Ashok Kumar Toppo S/o Shri Lutan Ram, aged about 27
     years, R/o Village Gaghbeera, Police Station Lundra,
     District : Surguja (C.G.)

                                                    ---- Appellant

                            Versus

    State   of   Chhattisgarh,   through   the    Police   Station
     Balrampur, District Balrampur-Ramanujganj (C.G.)

                                                  ---- Respondent

For Appellant :- Mr. J. K. Gupta, Advocate. For State / Respondent :- Mr. Soumya Rai, PL

DB : Hon'ble Shri Justice Sanjay K. Agrawal & Hon'ble Shri Justice Radhakishan Agrawal

Order On Board (02.02.2023)

Sanjay K. Agrawal, J

1. Heard.

2. The appeal CRA No.204/2023 (Ashok Kumar Toppo vs.

State of Chhattisgarh), preferred by the appellant against

the impugned judgment of conviction and order of sentence

dated 07.12.2022 by engaging counsel of his own choice

and the instant criminal appeal i.e. CRA No.118/2023

(Ashok Kumar Toppo vs. State of Chhattisgarh) has been filed with the assistance of High Court Legal Aid Committee

against the same impugned judgment.

3. Since criminal appeal i.e. CRA No.204/2023 preferred by

the appellant by engaging a counsel of his own choice

against the same impugned judgment of conviction and

order sentence dated 07.12.2022 is pending consideration

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

No.118/2023 is unnecessary and accordingly, it stands

disposed off.

                Sd/-                            Sd/-
        (Sanjay K. Agrawal)             (Radhakishan Agrawal)
              Judge                            Judge

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