Dilip vs The State Of Madhya Pradesh
2022 Latest Caselaw 8074 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 7071 of 2021 (DILIP Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 20-06-2022 Shri Anurag Sahu, counsel for the appellant.

Shri Nagendra Singh Solanki, Panel Lawyer for the State. This appeal has been preferred against the judgment dated 22.10.2021 passed by Special Judge SC/ST (POA) Act, District Chhindwara (M.P.) in SC ATR No. 38/2017 whereby learned Special Judge found the appellant guilty for the offence punishable under Section 354 of I.P.C read with Section 3 (1)(w)

(1), 3 (2) (va) of SC/ST Act and sentenced him to undergo R.I. for six months with fine of Rs.1000/- with default stipulation.

It is alleged that the said offence was committed on 21.1.2017 and learned trial Court sentenced him six months R.I. while under Section 354 of the Indian Penal Code minimum jail sentence is prescribed one year, so Principal Registrar (Vigilance) is directed to call the explanation from the concerned Special Judge in this regard through Principal District Judge, Chhindwara.

However, as an interim measure, the temporary suspension of sentence granted earlier to the appellant by this Court is further extended till the next date

of hearing in terms of order dated 3.12.2021.

List the case in the week commencing 27/6/2022.

(VIRENDER SINGH) JUDGE

vivek Signature Not Verified SAN

Digitally signed by VIVEK KUMAR TRIPATHI Date: 2022.06.22 12:02:55 IST