Kostumbha vs The State Of Madhya Pradesh
2022 Latest Caselaw 4907 MP

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                                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                                  AT JABALPUR
                                                                    CRA No. 4420 of 2018
                                                            (KOSTUMBHA Vs THE STATE OF MADHYA PRADESH)

                                       Dated : 05-04-2022
                                              None for the appellant.

                                              Shri Ashok Sinha, learned Government Advocate for the respondent/State.

Call for the report from the Superintendent Central Jail, Sagar about the period already undergone by the appellant Kostumbha who was convicted for the commission of offence under Sections 363 and 323 of IPC and sentenced to undergo R.I. for 3 years and fine of Rs. 1000/- and 6 months R.I. and fine of Rs.

1000/- respectively with default stipulation by the IXth Additional Sessions Judge/Special Judge (POCSO Act, 2012) Sagar vide judgment dated 17.05.2018.

List the case after two weeks.

(DINESH KUMAR PALIWAL) JUDGE

L.R.

Signature Not Verified SAN

Digitally signed by LALIT SINGH RANA Date: 2022.04.06 17:23:08 IST