Shivraj Potavi vs State Of Chhattisgarh
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Chattisgarh High Court

Shivraj Potavi vs State Of Chhattisgarh on 23 September, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR Digitally signed by KONDAPALLI

CRA No. 146 of 2016 KONDAPALLI GOWRI GOWRI SANKARA SANKARA RAO RAO Date:

2025.09.23 16:44:17 +0530

Shivraj Potavi versus State Of Chhattisgarh Order on Board

23/09/2025 Heard Ms Neelu Singh, Adv. appears on behalf of Shri F.S. Khare, Adv. for the appellant and Shri U.K.S. Chandel, Dy. Adv. General with Ms Isha Jajodia, PL for the State. The instant appeal is arising out of judgment of conviction and order of sentence dated 9-12-2015 passed by the Fast Track Court of Additional Sessions Judge & Special Judge (POCSO), Rajnandgaon, in ST No.30/2014 whereby and whereunder the appellant has been convicted under Sections 363, 370 and 371 of the IPC and sentenced him to undergo RI for 7 years, 10 years and 10 years, respectively with default stipulations.

During the course of hearing, learned counsel appearing for the State produced a copy of judgment dated 9-12-2015 relating to the same Sessions Trial i.e. ST No.30/2014, which has been downloaded from the official webportal/e-Court server of the District Court.

Bare perusal of the certified copy of the impugned judgment annexed with the memo of appeal as also from the original record of the trial Court and the judgment downloaded from the e-Court server of the District Court, it is manifest that albeit the judgment passed by the trial Court in same ST No.30/2014 (Cr.No.3/14), but there are 'n' number of discrepancies in the facts, charges, conviction, sentence, etc. Even number of paragraphs and pages are also different. Copy of the judgment downloaded from the e-Court server of the District Court is taken on record. To clarify the aforesaid anomaly, Registrar (Judicial) of this Court is directed to examine the matter by summoning necessary explanation from the concerned trial Court and submit a report before this Court on the next date of hearing. Post it on 13th October, 2025.

Sd/-

(Bibhu Datta Guru) Judge

Gowri