Anshuman Tandi vs State Of Chhattisgarh
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Chattisgarh High Court

Anshuman Tandi vs State Of Chhattisgarh on 27 June, 2025

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                                                                  KHATAI Date:
                                                                         2025.06.28
                                                                         13:46:11
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       HIGH COURT OF CHHATTISGARH AT BILASPUR

                              CRA No. 2030 of 2024

             ANSHUMAN TANDI versus STATE OF CHHATTISGARH

                                   Order Sheet




27/06/2025

Mr. Anoop Majumdar, counsel for appellants.

Ms. Vaishali Mahilong, P.L. for State. Records have been received.

In this appeal, the judgment dated 07.10.2024 passed by the Sessions Judge, Mahasamund (CG) in S.T. No. H- 62/2022 (State of CG v. Subhash Barik & two others) has been challenged, under which the appellants have been convicted under Section 307/34 of IPC and sentenced to undergo RI for 10 years with fine of Rs.1000 with default stipulation.

By the said impugned judgment, co-accused Subhash Barik has also been convicted and sentenced along with the appellants under section 307/34 of IPC but information is not available as to whether he has preferred an appeal against the impugned order.

Hence, the Registry is directed to call for information from the Jail Superintendent, District Jail, Mahasamund, as to whether co-accused Subhash Barik, if he is in jail in connection with Crime No.30/2022 registered at PS Sankra, Mahasamund, has filed any appeal against the impugned judgment or not. If he has filed an appeal then give information about its particulars and if he has not filed any appeal, inform him of his right to file an appeal.

List this case in the week commencing 14th July, 2025.

Sd/-

(Sanjay Kumar Jaiswal) Judge

Khatai