Chandra Prakash Tiwari @ Chandu ... vs The State Of Madhya Pradesh
2022 Latest Caselaw 8216 MP

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                                               IN THE HIGH COURT OF MADHYA PRADESH
                                                            AT JABALPUR
                                                               CRA No. 3211 of 2022
                                   (CHANDRA PRAKASH TIWARI @ CHANDU TIWARI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                   Dated : 21-06-2022
                                         Shri Sankalp Kochar, learned counsel for the appellant.

                                         Shri Akhilendra Singh, learned GA for the respondent/State.

This appeal has been preferred against the judgment dated 9/3/2022 passed by Special Judge, POCSO Act, Chhatarpur in Special Session Trial No.31/2021 whereby learned Special Judge found the appellant guilty for the offence punishable under Sections 354 of the IPC & Section 9(M)/10 of

POCSO Act and sentenced him to undergo R.I. for three years with fine of Rs.2,000/- and R.I. for five years with fine of Rs.5000 with default clause.

It appears from the record that learned trial Court marked three compact disc as article A2, A-3 & A-4, but those compact disc are not attached with the record, so office is directed to call that compact disc (article A2, A-3 & A-4) from the concerned trial Court positively before the next date of hearing.

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

(RAJEEV KUMAR DUBEY) JUDGE

VS

Signature Not Verified SAN

Digitally signed by VARSHA SINGH Date: 2022.06.21 18:33:20 IST