Shivram Yadav vs The State Of Madhya Pradesh
2022 Latest Caselaw 16549 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 10840 of 2022 (SHIVRAM YADAV Vs THE STATE OF MADHYA PRADESH)

Dated : 13-12-2022 None for the appellant even in the pass over round.

Shri Ajay Shukla - Government Advocate for the State.

Learned Government Advocate for the State submits that Para-82 of the judgment shows that appellant is convicted under the POCSO Act but the said factum of conviction is not mentioned in the relevant chart of the appeal memo.

Appellant is directed to look into the same and if necessary file an amendment application before the next date of hearing.

List in the next month.

                                 (SUJOY PAUL)                                 (PRAKASH CHANDRA GUPTA)
                                    JUDGE                                              JUDGE

                           bks




Signature Not Verified
Signed by: BASANT KUMAR
SHRIVAS
Signing time: 12/14/2022
10:19:10 AM