Vimal @ Dimpal Sonker vs The State Of Madhya Pradesh
2021 Latest Caselaw 8498 MP

                                                                             1                              CRR-3158-2021
                                                  The High Court Of Madhya Pradesh
                                                           CRR No. 3158 of 2021

(VIMAL @ DIMPAL SONKER Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 08-12-2021 Shri Abhishek Rishi, counsel for the petitioner.

Shri Yashvardhan Shukla, Panel Lawyer for the State. Heard I.A. No.21401/2021.

By filing this application, the petitioner wants to convert the present criminal revision into Criminal Appeal.

This revision petition has been filed by the petitioner against the order

and judgment dated 01.10.2021 passed by the XVIth Additional Sessions Judge, Jabalpur in S.T. No.294/2019. By the said judgment, the petitioner has been convicted for the offence punishable under Section 25 (1B)(a) of the Arms Act and sentenced to undergo R.I. for 2 years and 6 months with fine of Rs.10,000/- with default stipulation.

On due consideration, I.A. No.21401/2021 is allowed. Let necessary corrections be carried out within two weeks. Meanwhile, record of the trial Court be called for.

List thereafter.

(VIRENDER SINGH) JUDGE

@shish

Signature Not Verified SAN

Digitally signed by ASHISH KUMAR JAIN Date: 2021.12.08 17:46:38 IST