Vikram Vyapari vs The State Of Madhya Pradesh
2021 Latest Caselaw 2913 MP

1 CRA-3821-2021 The High Court Of Madhya Pradesh CRA-3821-2021 (VIKRAM VYAPARI Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 01-07-2021 Heard through Video Conferencing. Shri Mukesh Kumar Pandey, counsel for the appellant. Shri Harsh Gupta, Panel Lawyer for the State. The appellant has been convicted under Section 25 1 (1 B) (a) of the Arms Act and has been awarded three years rigorous imprisonment, by the

same judgment by which co-accused persons have been awarded Life Imprisonment. The co-accused persons have filed separate appeal bearing Cr. A No. 3805/2021. Therefore, it would be appropriate that both the appeals are placed before the Division Bench to consider the suspension of this applicant also.

List both the matters before the Division Bench on 7th July 2021.

(VIRENDER SINGH) JUDGE

vivek

Signature Not Verified SAN

Digitally signed by VIVEK KUMAR TRIPATHI Date: 2021.07.02 10:00:11 IST