State Of Chhattisgarh vs Kheduram Sahu
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Chattisgarh High Court

State Of Chhattisgarh vs Kheduram Sahu on 30 June, 2025

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                   HIGH COURT OF CHHATTISGARH AT BILASPUR

                                               ACQA No. 221 of 2021
                                STATE OF CHHATTISGARH versus KHEDURAM SAHU

                                                    Order Sheet


30/06/2025                             Shri   Atanu    Ghosh,    Dy.   Govt.   Advocate   for   the
                                 State/appellant.
                                       Shri Ashwell Franklin, Advocate appears on behalf of Shri
                                 Samir Singh, counsel for the respondents No.1 and 3.

None for respondent No.2, though served. Learned counsel for the appellant submits that respondent No.2-Parwati Bai has been convicted by virtue of the impugned judgment passed by the Additional Sessions Judge, Bemetara in Sessions Trial No.57/2010 under Section 306 and Section 498(A) of IPC and prays for three weeks' time to ascertain the status of her as to whether any appeal was preferred by her against the said conviction or not.

Time, as prayed for, is granted.

Sd/-

Kamde (Sanjay S. Agrawal) Judge

NARESH KUMAR by NARESH KAMDE KUMAR Date:

KAMDE 2025.07.01 10:32:28 +0530