Sukhailal vs The State Of Madhya Pradesh
2021 Latest Caselaw 7128 MP

                                                                     1                               CRA-2501-2011
                                            The High Court Of Madhya Pradesh
                                                     CRA No. 2501 of 2011
                                                     (SUKHAILAL Vs THE STATE OF MADHYA PRADESH)

                                 1
                                 Jabalpur, Dated : 08-11-2021
                                         None for the appellant.
                                         Shri Harsh Gupta, Panel Lawyer for the respondent-State.

It is seen from the records that the judgment of conviction was passed on 30.9.2011 whereby sentencing the appellant for 10 years R.I. under Section 304-B of IPC with fine of Rs.2000/- and in default of depositing the

fine further 6 months years R.I.

The order sheets does not reflects that the appellant was ever enlarged on bail.

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

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.

Let a copy of this order be sent to the concerning Court.

(VISHAL MISHRA) JUDGE

irfan

Signature Not Verified SAN

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