Citation : 2022 Latest Caselaw 1138 MP
Judgement Date : 24 January, 2022
1
The High Court Of Madhya Pradesh
CRA No. 285 of 2010
(HANUMANDAS BABA @ HEMRAJ Vs STATE OF M.P.)
Gwalior, Dated : 24-01-2022
Heard through Video Conferencing.
Shri Ashok Jain, learned counsel for the appellant.
Shri Vijay Sundaram, learned Panel Lawyer for the respondent/State.
This appeal is directed against the judgment dated 11/03/2010 passed by Third Additional Sessions Judge Bhind, District Bhind (M.P.) in Sessions Trial No.165/2007 by which present appellant-Hanuman Das Baba @ Hemraj
alongwith other accused persons have been sentenced for life.
Learned counsel for sole appellant submits that jail sentence of remaining accused/appellants has already been suspended. Jail sentence of present appellant- Hanuman Das Baba @ Hemraj has also been suspended on 22.07.2020. However, he could not furnish bail and therefore, no benefit yielded to the appellant in context of suspension order.
Through Legal Aid Authority, I.A. No. 33984/2021 has been placed on record signed by appellant with submission that appellant has already been undergone more than 13 years of jail sentence, hence, his appeal may be
heard on merits.
In the context of aforesaid facts and circumstances, we deem it proper to expedite the hearing of appeal and order the Registry to list this case for final hearing in week commencing 31/01/2022.
(ROHIT ARYA) (SATISH KUMAR SHARMA)
JUDGE JUDGE
vpn
VIPIN KUMAR
AGRAHARI
2022.01.25
VALSALA
VASUDEVAN
2018.10.26
15:14:29 -07'00'
10:25:32 +05'30'
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