Mangal Alias Dhadu vs The State Of Madhya Pradesh
2022 Latest Caselaw 4905 MP

                                                  1
                          IN THE HIGH COURT OF MADHYA PRADESH
                                       AT JABALPUR
                                          CRA No. 5157 of 2017
                              (MANGAL ALIAS DHADU Vs THE STATE OF MADHYA PRADESH)

      Dated : 05-04-2022
                   Smt. Shashi Maharwar, learned counsel for the appellant.

                   Shri Manoj Kushwaha, learned Panel Lawyer for the respondent/State.

This appeal has been preferred against the judgment of conviction and order of sentence dated 01.09.2017 passed by ASJ Harda whereby the appellant has been convicted for commission of offence under Section 304 Part I of IPC and has been sentenced to 7 years RI and fine of Rs.1000/- with default stipulation.

Trial Court record has been received. Heard on admission.

Prima facie this appeal seems to be arguable. Hence, admitted for final hearing.

List this case for final hearing on 02.05.2022.

(DINESH KUMAR PALIWAL) JUDGE Digitally signed b by BIJU BABY Date: 2022.04.06 14:55:00 +05'30'