Seshmani Verma vs The State Of Madhya Pradesh
2022 Latest Caselaw 3346 MP

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                       The High Court Of Madhya Pradesh
                                CRA No. 1550 of 2021
                          (SESHMANI VERMA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

      Jabalpur, Dated : 09-03-2022
                   Shri Pushpendra Dubey, learned counsel for the appellant.

                   Shri Yash Soni, learned Government Advocate for the respondent

no.1/State.

This Criminal Appeal has been filed against the judgment of acquittal dated 18.01.2021 passed in Sessions Trial No.211/2015 (State of M.P. Vs. Swamideen and others) whereby the accused persons/respondent nos.2 to 6 have been

acquitted of the offence under Sections 148, 294, 323/149 (3 counts), 325/149.

Call for the record of the Court below. List for arguments on admission along with Cr.A.No.505/2021 and Cr.A.No.604/2021 after four weeks.

(DINESH KUMAR PALIWAL) JUDGE

b signed Digitally by BIJU BABY Date: 2022.03.11 16:45:48 +05'30'