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Sukhram @ Mahashu vs The State Of Madhya Pradesh
2022 Latest Caselaw 5771 MP

Citation : 2022 Latest Caselaw 5771 MP
Judgement Date : 20 April, 2022

Madhya Pradesh High Court
Sukhram @ Mahashu vs The State Of Madhya Pradesh on 20 April, 2022
Author: Anjuli Palo
                                      1
               IN THE HIGH COURT OF MADHYA PRADESH
                            AT JABALPUR
                                    BEFORE
                        HON'BLE SMT. JUSTICE ANJULI PALO
                              ON THE 20th OF APRIL, 2022

                     CRIMINAL APPEAL No. 3428 of 2014

          Between:-
          SUKHRAM @ MAHASHU S/O BIRJU BHAGDIYA,
          AGED ABOUT 60 YEARS, R/O DIVARI KHASHU
          TOLA, P.S. GHANSOUR DISTRICT SEONI (MADHYA
          PRADESH)

                                                                   .....APPELLANT
          (NONE FOR THE APPELLANT )

          AND

          THE STATE         OF MADHYA PRADESH P.S.
          GHANSOUR,         DISTRICT SEONI (MADHYA
          PRADESH)

                                                                 .....RESPONDENT
          (BY SHRI ARVIND SINGH, GOVERNMENT ADVOCATE)

       T h is appeal coming on final hearing this day, the court passed the
following:
                                    JUDGMENT

Perused the report sent by Superintendent of District Jail, Seoni dated

13.4.2022 indicating that appellant has already been released on 08.9.2021 from jail after serving his jail sentence.

In view of aforesaid, the instant criminal appeal has rendered infructuous. Even otherwise, perused the reasons and findings recorded by the trial Court for convicting the appellant under sections 376(2)(1) of IPC vide impugned judgment dated 08.10.2014 in S.T.No.71/2013. After proper appreciation of the evidence available on record, this Court finds that impugned judgment of the trial Court is just and proper. There is no illegality or perversity in the impugned judgment of conviction and order of sentence passed by the trial Court. There is no merit in the appeal.

In the result, the appeal stands dismissed accordingly.

(SMT. ANJULI PALO)

JUDGE RM

Signature Not Verified SAN

Digitally signed by RAJESH MAMTANI Date: 2022.04.23 15:25:02 IST

 
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