Suresh And Anr. vs The State Of Madhya Pradesh
2023 Latest Caselaw 6035 MP

                                                           1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                 AT INDORE
                                                     BEFORE
                                         HON'BLE SHRI JUSTICE VIVEK RUSIA
                                                        &
                                         HON'BLE SHRI JUSTICE ANIL VERMA
                                                ON THE 13 th OF APRIL, 2023
                                            CRIMINAL APPEAL No. 382 of 2013

                          BETWEEN:-
                          1.    SURESH AND ANR. S/O JAGANNATH, AGED
                                ABOUT 35 YEARS, OCCUPATION: AGRICULTURIST
                                VILLAGE SULAVAD DISTT. DHAR (MADHYA
                                PRADESH)

                          2.    BHARAT S/O JAGANNATH , AGED ABOUT 40
                                YE A R S , OCCUPATION: AGRICULTRIEST VILL
                                SULAVAD DHAR (MADHYA PRADESH)

                                                                                      .....APPELLANTS
                          (NONE FOR THE APPELLANTS)

                          AND
                          THE STATE OF MADHYA PRADESH GOVT. THRU. P.S.
                          PITHAMPUR DISTT. DHAR (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                          (NONE FOR THE RESPONDENT)

                                T h is appeal coming on for hearing this day, JUSTICE VIVEK
                          RUSIA passed the following:
                                                            ORDER

Criminal Appeal Nos.334/2013 and 382/2013 have been filed by both the appellants against the judgment dated 06.02.2013 whereby they have been convicted in S.T.No.318/2011.

The Criminal Appeal No.334/2013 was registered on an appeal received from the jail. Thereafter, the appellants have filed an appeal through counsel Signature Not Verified Signed by: VARSHA SINGH Signing time: 4/17/2023 6:45:42 PM

which has been registered as Criminal Appeal No.382/2013.

As per the High Court rules, the Second subsequent Criminal Appeal is not maintainable and liable to be dismissed. Hence, this Criminal appeal is dismissed and Criminal Appeal No.334/2013 shall continue.

Shri A.S. Rathore who has filed the Criminal Appeal No.382/2013 is permitted to argue on behalf of the appellants in Criminal Appeal No.334/2013.

In view of above, Criminal Appeal No. 382/2013 is dismissed as not maintainable.

                               (VIVEK RUSIA)                                           (ANIL VERMA)
                                   JUDGE                                                  JUDGE
                          VS




Signature Not Verified
Signed by: VARSHA SINGH
Signing time: 4/17/2023
6:45:42 PM