Bharat Yadao vs State Of Chhattisgarh
2025 Latest Caselaw 1834 Chatt

Chattisgarh High Court

Bharat Yadao vs State Of Chhattisgarh on 7 February, 2025

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ASHISH   TIWARI
TIWARI   Date:
         2025.02.10
         16:51:19
         +0530




                                   HIGH COURT OF CHHATTISGARH AT BILASPUR


                                                       Order Sheet


                                                 CRA No. 723 of 2004

                               SANTOSH KUMAR Versus STATE OF CHHATTISGARH

                                                       CRA/969/2004



                      07/02/2025         Shri Anurag khatri, Advocate for the appellant in

                                   Cr.A.No.969/2004.

                                         Ms. M. Asha and Ms. Anuradha Jain, Panel Lawyer for the

                                   respondent/State.

By the impugned judgment dated 06/08/20-04 passed by

II Additional Session Judge, Bilaspur in Sessions trial No.

75/2004, accused - Riddhigiri, Tukaram and Bharat Yadav were

convicted under Sections 395 of IPC whereas Santosh Kumar

was convicted under section 414 of IPC.

Appeal preferred by accused - Riddhigiri stood abated

vide order dated 20/08/2024 passed in Cr.A. 942/2004, as he

died on 23/12/2023.

Registry to verify as to whether any appeal has been filed

by accused -Tukaram, S/o. Bhairam, R/o. Village - Gorakhpur,

Police Station - Laalpur, District - Bilaspur (C.G.) against the

impugned judgment dated 06/08/20-04 passed by II Additional

Session Judge, Bilaspur in Sessions trial No. 75/2004.

List the case week after next.

Sd/-

(Sachin Singh Rajput) Judge

Ashish