Ratna Rao vs The State Of Madhya Pradesh
2021 Latest Caselaw 1523 MP

                                                               1                             CRA-5044-2020
                                      The High Court Of Madhya Pradesh
                                                 CRA-5044-2020
                                                (RATNA RAO Vs THE STATE OF MADHYA PRADESH)

                            2
                            Indore, Dated : 22-04-2021
                                    Heard through Video Conferencing.
                                    Shri Virendra Sharma, Advocate for the appellant.
                                    Shri Amit Singh Sisodia, Government Advocate for the respondent-

State.

Considering that the learned trial Court by the impugned judgment has

convicted three accused, the office is directed to list the appeal along with the appeal(s) filed by other two accused, after four weeks.

In the meantime, learned Public Prosecutor may file objection to the application for suspension of sentence.

                                    (MOHAMMAD RAFIQ)                                  (SANJAY DWIVEDI)
                                     CHIEF JUSTICE                                            JUDGE


                           S/

Digitally signed by SACHIN
CHAUDHARY

Date: 2021.04.22 17:28:54 +05'30'