Jitendra Rajak vs The State Of Madhya Pradesh
2022 Latest Caselaw 3703 MP

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                                                The High Court Of Madhya Pradesh
                                                          CRR No. 874 of 2022
                                                         (JITENDRA RAJAK Vs THE STATE OF MADHYA PRADESH)

                                     Jabalpur, Dated : 15-03-2022
                                           Mr.J.L.Soni, learned counsel for the applicant.

                                           Mr.J.K.Lodhi, learned Panel Lawyer for the respondent/State.

Heard on the question of admission.

The appeal seems to be arguable. It is admitted for hearing. Let record of the courts below be requisitioned. Considered I.A.No.4270/2022, which is first application for suspension of

sentence and grant of bail on behalf of the applicant.

By the impugned judgment dated 28.2.2022 passed by Sessions Judge, Begumganj, District Raisen in Criminal Appeal No.255/2016 the applicant has been convicted only for offence under section 304-A of I.P.C. and acquitted from offences under sections 337( two counts) & 338 of the Indian Penal Code.

From perusal of memo of revision and aforesaid interlocutory application, it is reflected that description with regard to conviction and sentence of the applicant have wrongly been mentioned. The applicant has erroneously mentioned the conviction and sentence awarded by the learned trial Court.

In view of aforesaid, learned counsel for the applicant is directed to file appropriate application for amendment in the memo of revision and interlocutory application.

List next week.

(SMT. ANJULI PALO) JUDGE

RM

Signature Not Verified SAN

Digitally signed by RAJESH MAMTANI Date: 2022.03.15 18:26:13 IST