Murarilal (Deleted) vs State Of M.P.
2021 Latest Caselaw 1281 MP

                                              1                              CRA-196-2003
         The High Court Of Madhya Pradesh
                    CRA-196-2003
                       (MURARILAL (DELETED) AND OTHERS Vs STATE OF M.P.)

12
Gwalior, Dated : 05-04-2021
       Shri Raj Kumar Singh Kushwah, learned counsel for the appellant.
       Shri       B.P.S.           Chouhan,       learned   Public   Prosecutor   for   the
respondent/State.

During the course of arguments, it was found that three accused persons, namely, Kishandutt, Rambaran and Ramkishor, who were initially

absconding, have been convicted by judgment and sentence dated 23/01/2019 and Criminal Appeal No. 2738/2019 has been filed by them.

Accordingly, list this case for further arguments on 07/04/2021 along with Criminal Appeal No.2738/2019 on the top of the list.

   (G.S. AHLUWALIA)                                    (RAJEEV KUMAR SHRIVASTAVA)
          JUDGE                                                        JUDGE


Shubhankar
             SHUBHANKAR
             MISHRA
             2021.04.05 18:16:17
             +05'30'