Lalaram Jaiswal vs State Of Chhattisgarh
2025 Latest Caselaw 3086 Chatt

Chattisgarh High Court

Lalaram Jaiswal vs State Of Chhattisgarh on 17 June, 2025

                                     1




                                                   2025:CGHC:24934


                                                                  NAFR

          HIGH COURT OF CHHATTISGARH AT BILASPUR


                         CRA No. 1095 of 2016

1 Lalaram Jaiswal S/o Late Sonsay Jaiswal Aged About 41 Years R/o
Village Bhaisa, Post And P.S. Kharora Civil And Rev. Distt. Raipur
Chhattisgarh. , Chhattisgarh


2 Ashwani Jaiswal S/o Hariram Jaiswal Aged About 29 Years R/o
Village Bhaisa, Post And P.S. Kharora Civil And Rev. Distt. Raipur
Chhattisgarh. , District : Raipur, Chhattisgarh


3 Hemant Jaiswal S/o Jagguram Jaiswal Aged About 21 Years R/o
Village Bhaisa, Post And P.S. Kharora Civil And Rev. Distt. Raipur
Chhattisgarh. , District : Raipur, Chhattisgarh


4 Balmukund Jaiswal S/o Jagdishram Jaiswal Aged About 32 Years R/o
Village Bhaisa, Post And P.S. Kharora Civil And Rev. Distt. Raipur
Chhattisgarh. , District : Raipur, Chhattisgarh
                                                  ... Petitioner(s)
                                  versus
1 State Of Chhattisgarh Through P.S. Kharora, Raipur, Civil And Rev.
Distt. Raipur Chhattisgarh. , Chhattisgarh
                                                      ... Respondent(s)

For Petitioner(s) : Shri Harshal Chouhan, Advocate For Respondent(s) : Ms. Isha Jajodiya,P.L.

Hon'ble Shri Bibhu Datta Guru, Judge

Order on Board

17/06/2025 Heard.

1. This appeal has been preferred by the appellant being aggrieved

by the judgment of conviction and order of sentence dated

22.06.2016 passed by the learned IX th Additional Sessions

Judge, Raipur C.G. in S.T. No. 204/2014 (Criminal Case No.

15254/14 P.S. Kharora), whereby, the trial Court has convicted

the appellants under Section 324/34 of IPC and sentenced them

to undergo to the period already undergone by the appellants and

to pay fine of Rs. 5,000/- each with default stipulation. From the

record, it is apparent that the fine amount has already been

deposited by the Appellants.

2. At this stage, learned counsel appearing for the appellants would

submit that since the appellants have already undergone jail

sentence and deposited the fine amount, the appellants does not

want to prosecute this appeal further more and as such, they may

be permitted to withdraw this appeal.

3. Accordingly, this Criminal appeal is dismissed as withdrawn.

Sd/-

(Bibhu Datta Guru) JUDGE Jyoti