Kuwarpal vs The State Of Madhya Pradesh
2021 Latest Caselaw 589 MP

                                    1                               CRA-3426-2020
           The High Court Of Madhya Pradesh
                      CRA-3426-2020
                      (KUWARPAL Vs THE STATE OF MADHYA PRADESH)

1
Gwalior, Dated : 09-03-2021
         Shri Anoop Nigam, Counsel for the appellant.
         Shri Nitin Goyal, Panel Lawyer for the respondent/State.

Heard on I.A.No.5314/2020, an application for condonation of delay.

This appeal has been sent from jail. The applicant has been convicted

for offence under Section 376(2)(n) of IPC and has been sentenced to undergo the rigorous imprisonment of 10 years with fine of Rs.1,000/-.

The present appeal has been filed against the judgment and sentence dated 5.3.2020. Not only the appellant is in jail but in the light of various interim orders passed by the Supreme Court, the delay in filing the appeal is hereby condoned.

The record of the Court below has been received. The appeal being arguable is admitted for final hearing. Shri Nitin Goyal prays for and is granted three weeks' time to file reply

of I.A.No.6931/2021, an application for suspension of sentence and granted of bail.

List this case in the week commencing 5.4.2021.

(G.S. AHLUWALIA) JUDGE

(alok)

Digitally signed by ALOK KUMAR Date: 2021.03.09 18:50:25 +05'30'