Sahab Singh @ Baljinder vs State Of M.P.
2022 Latest Caselaw 3520 MP

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                       The High Court Of Madhya Pradesh
                                CRA No. 1851 of 2022
                                   (SAHAB SINGH @ BALJINDER Vs STATE OF M.P.)

        Jabalpur, Dated : 11-03-2022
                   Shri Ashok Kumar Shah, learned counsel for the appellant.

                   Shri R.P. Prajapati learned Panel Lawyer for the respondent/State.

Office note perused.

A judgment of conviction and order of sentence passed against more than one accused has to be read in whole and not in part. Co-accused Jaikaran has been convicted for commission of various offences including offence under Section 302

of I.P.C. and has been awarded various sentences including sentence of life imprisonment.

"As per M.P. High Court Rules at Chapter IV R-3.1 and R-4.1, it is mentioned that those appeals in which sentence of death or imprisonment for more than 10 years has been passed shall be heard by a division bench."

Therefore, I am of the view that this appeal has to be heard by the Division Bench and not by the Single Bench.

In view of above, list this matter before the appropriate bench.

(DINESH KUMAR PALIWAL) JUDGE Digitally signed b by BIJU BABY Date: 2022.03.11 17:26:37 +05'30'