Nazneen vs The State Of Madhya Pradesh
2021 Latest Caselaw 6825 MP

                                                                       1                             CRA-3572-2021
                                             The High Court Of Madhya Pradesh
                                                        CRA-3572-2021
                                                         (NAZNEEN Vs THE STATE OF MADHYA PRADESH)


                                    Jabalpur, Dated : 25-10-2021
                                            None for the appellant.

                                            Shri Sourabh Soni, Panel Lawyer, for the respondent/State.

This criminal appeal has been filed against conviction and sentence of the appellant. Learned JMFC convicted the appellant under section 195 of IPC; while the learned Additional Sessions Judge, Bhopal converted the

sentence under section 193 of IPC and awarded 1 years imprisonment alongwith fine of Rs.1000/- vide judgment dated 9.3.2021 passed in S.T.No.884/2019.

It appears that even after converting the conviction of appellant by the Sessions Court, the appellant has not surrendered. No declaration to that effect has been made in the appeal therefore, in view of Chapter 10 Rule 48 of the High Court of Madhya Pradesh Rules, 2008, the appeal is not maintainable and is accordingly dismissed.

(RAJENDRA KUMAR (VERMA)) JUDGE

TG /-

Signature Not Verified SAN

Digitally signed by TRUPTI GUNJAL Date: 2021.10.26 13:23:41 IST