Moti Lal vs The State Of Madhya Pradesh
2022 Latest Caselaw 15040 MP

                                                            1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                           BEFORE
                                        HON'BLE SHRI JUSTICE RAJENDRA KUMAR (VERMA)
                                                ON THE 16th OF NOVEMBER, 2022

                                            CRIMINAL APPEAL No. 9652 of 2022

                                   BETWEEN:-
                           1.      MOTI LAL S/O MOHANLAL BHIL,
                                   AGED ABOUT 24 YEARS,
                                   OCCUPATION: MAJDURI
                                   GRAM GOPALPUR THANA JAWDA
                                   DISTRICT CHITTORGARH
                                   (MADHYA PRADESH)

                           2.      DEVILAL S/O UDAJI BHIL,
                                   AGED ABOUT 25 YEARS,
                                   OCCUPATION: LABOUR
                                   GRAM GOPALPUR THANA JAWDA DISTRICT
                                   CHITTORGARH
                                   (MADHYA PRADESH)

                                                                                       .....APPELLANT
                                   (NONE PRESENT FOR THE APPELLANT )

                                   AND
                                   THE STATE OF MADHYA PRADESH
                                   STATION HOUSE OFFICER THROUGH
                                   POLICE STATION KUKDESHWAR
                                   DISTRICT NEEMUCH
                                   (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                                   (MS. VARSHA THAKUR, LEARNED DY. GOVT. ADVOCATE FOR
                                   RESPONDENT/STATE)

                                 T h is appeal coming on for orders this day, t h e cou rt passed the
                           following:
                                                             ORDER

This criminal appeal is preferred against judgment dated:16.03.2022 passed by First Additional Sessions Judge, Manasa, District Neemuch, in S.T. No.13/2019.

Signature Not Verified Signed by: SUMATHI JAGADEESAN Signing time: 16-11-2022 17:58:19

Appellants have already filed a criminal appeal under Section 374 of Cr.P.C against the same judgment on 20/09/2022, therefore, this appeal is not maintainable.

Accordingly, Cr.A. No.9652/2022 is dismissed. Certified copy, as per Rules.

(RAJENDRA KUMAR (VERMA)) JUDGE sumathi

Signature Not Verified Signed by: SUMATHI JAGADEESAN Signing time: 16-11-2022 17:58:19