Raju @ Ravindra Rajavat vs State Of M.P.
2021 Latest Caselaw 7540 MP

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                      THE HIGH COURT OF MADHYA PRADESH
                                   CRA-573-2010
                       Raju @ Ravindra Rajawat vs. State of M.P.

          Gwalior, Dated: 17.11.2021

                None for the appellant.

                Shri Rajeev Upadhyay, Public Prosecutor for the respondent/State.

This criminal appeal has been filed under Section 374 of Cr.P.C.

against the judgment and sentence dated 6.5.2010 passed by Sessions Judge,

Bhind in Special Sessions Trial No.92/2007 by which the appellant Raju @

Ravindra Rajawat has been convicted under Section 302 of IPC.

It appears that one more appeal i.e. Criminal Appeal No.390/2010 has

also been filed by the appellant against the same judgment and sentence.

Since the Criminal Appeal No.390/2010 was filed prior in time, therefore,

the second Criminal Appeal No.573/2010 would not be maintainable.

Accordingly, it is dismissed as not maintainable.

However, Shri Ajit Singh Bhadoriya who is appearing on behalf of

appellant Raju @ Ravindra Rajawat is permitted to argue on behalf of

appellant in Criminal Appeal No.390/2010.

          (G.S. Ahluwalia)                            (Rajeev Kumar Shrivastava)
              Judge                                            Judge

 (alok)




ALOK KUMAR
2021.11.18 17:27:45 +05'30'