Magar Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 2104 MP

                                                   The High Court Of Madhya Pradesh
                                                              CRA-541-2019
                                                            (MAGAR SINGH Vs THE STATE OF MADHYA PRADESH)


                                             Indore: Dated:-03/06/2021:--
                                                   Heard through video conferencing.
                                                   Shri L.S.Chandiramani, learned counsel for the appellant.
                                                   Ms. Archana Kher, learned Dy.Advocate General for the
                                             respondent/State.

Registry is directed to find out whether the appeal against the judgment of conviction impugned in the present matter has also been filed by the co-accused Dhavdiya @ Radheshyam who were both convicted for offence under Section 302/34 of IPC and sentenced to life imprisonment.

In case it is found that the aforesaid accused has not filed the appeal, a communication be sent to the Secretary M.P.High Court Legal Services Committee to engage a counsel from their panel and get his appeal filed.

List on 07.06.2021.

                                                (MOHAMMAD RAFIQ)                        (SUJOY PAUL)
                                                 CHIEF JUSTICE                            V.JUDGE


                                             RJ




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                       Date: 2021.06.03
                       17:16:10 IST