Jagduram Korram vs State Of Chhattisgarh
2024 Latest Caselaw 145 Chatt

Chattisgarh High Court

Jagduram Korram vs State Of Chhattisgarh on 24 June, 2024

                      HIGH COURT OF CHHATTISGARH, BILASPUR

                                      Order Sheet

                                  CRA No. 354 of 2024

                        Sunher Pudo Versus State Of Chhattisgarh

                                          with

                              CRA/309/2024,CRA/425/2024,




24/06/2024          Mr. M.P.S. Bhatia, Mr. Sanjay Pathak and Mrs. Savita Tiwari,

             learned counsel for the appellants in their respective appeals.


                  Mr. Shashank Thakur, learned Dy. AG for the State/respondent .

Learned counsel for the appellants pray for two weeks time to find

out whether accused Sukal @ Maan Singh Yadav has preferred an appeal

against the judgment of conviction.

List these appeals after two weeks as prayed. If accused Sukal @

Maan Singh Yadav has filed an appeal, the same be also listed along with

these appeals on the next date of hearing.

                               Sd/-                                     Sd/-

                        (Sachin Singh Rajput)                      (Ramesh Sinha)
                              Judge                                 Chief Justice

Jyotishi/pawan