Punjab Rao @ Pappu vs The State Of Madhya Pradesh
2022 Latest Caselaw 5197 MP

                                                                            1
                                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                                  AT JABALPUR
                                                                    CRA No. 2673 of 2019
                                                         (PUNJAB RAO @ PAPPU Vs THE STATE OF MADHYA PRADESH)

                                     Dated : 08-04-2022
                                             None for the appellant.

                                             Shri S.K.Kashyap, learned GA for respondent/State.

The impugned judgment shows that appellant is also convicted under the POCSO Act but in the appeal memo and interlocutory application, this fact has not been disclosed.

Let an appropriate application for amendment is filed to rectify the same and

if necessary, another application be filed for impleadment of victim.

List thereafter.

                                        (SUJOY PAUL)                                                 (SMT. ANJULI PALO)
                                           JUDGE                                                           JUDGE

                                     manju




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Digitally signed by MANJU CHOUKSEY Date: 2022.04.11 11:14:18 IST