Vijay @ Vijju vs The State Of Madhya Pradesh
2021 Latest Caselaw 7127 MP

                                                                       1                                CRA-3150-2013
                                          The High Court Of Madhya Pradesh
                                                   CRA No. 3150 of 2013
                                                 (VIJAY @ VIJJU AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                                 7
                                 Jabalpur, Dated : 08-11-2021
                                         None for the appellants.
                                         Shri Harsh Gupta, Panel Lawyer for the respondent-State.

It is seen from the records that the judgment of conviction was passed o n 22.11.2013 whereby sentencing the appellants for 5 years R.I. under Section 392 of IPC with fine of Rs.2000/-, 6 years R.I. for offence under

Section 394 of IPC with fine of Rs.3000/-, 7 years R.I. for offence under Section 397 of IPC with fine of Rs.3000/- and 7 years R.I. for offence under Section 307/34 of IPC with fine of Rs.5000/- with default stipulations respectively.

The order sheets reflects that the appellants were never extended bail by this Court and suspension was always rejected.

In such circumstances, the sentence awarded by the learned trial Court appears to be executed by the appellants.

Let the information with respect to the aforesaid be called from by the

concerning trial Court or the jail authority.

Needful be done within 15 days.

List the matter in the week commencing 29.11.2021.

(VISHAL MISHRA) JUDGE

irfan

Signature Not Verified SAN

Digitally signed by MOHD IRFAN SIDDIQUI Date: 2021.11.10 17:35:30 IST