Rajkumar @ Chinta vs The State Of Madhya Pradesh
2021 Latest Caselaw 6267 MP

        1     THE HIGH COURT OF MADHYA PRADESH
                     Criminal Appeal No.4664/2019
                Rajkumar @ Chinta Vs. The State of M.P.

    Gwalior, Dated:30/09/2021

            Shri Sunil Kumar Dubey, Advocate for appellant.

            Shri Rajeev Upadhyay, Public Prosecutor for respondent/State.

This Criminal Appeal has been filed against the judgment and

sentence dated 30/6/2014 passed by the Additional Judge to the Court

of Additional Sessions Judge, Sironj, District Vidisha in Sessions

Trial No.276/2012, by which the appellant has been convicted for the

following offences:

Conviction u/s Sentence Fine Default 376 (1) of IPC 10 years' RI Rs.10,000/- 1 years' Additional RI 450 of IPC 1 year's RI Rs.1,000/- 3 months' Additional RI

Both the sentences have been directed to run concurrently.

It is submitted by the counsel for the appellant that he has

received an instruction from the appellant from jail that he does not

wish to press this appeal.

Accordingly, this appeal is dismissed as not pressed.

(G.S. Ahluwalia) Judge Arun* ARUN KUMAR MISHRA 2021.10.01 14:34:53 +05'30'