Daulatram vs State Of M.P.
2023 Latest Caselaw 6635 MP

                                   1
 IN     THE         HIGH COURT OF MADHYA PRADESH
                          AT GWALIOR
                          BEFORE
       HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                       ON THE 24 th OF APRIL, 2023
                    CRIMINAL APPEAL No. 806 of 2011

BETWEEN:-
DAULATRAM S/O MEGHA AHIRWAR, AGED ABOUT 22
Y E A R S , GRAM GOBARHELA,    P.S.CIVIL LINE,
DISTT.VIDISHA (MADHYA PRADESH)

                                                                .....APPELLANT
(BY SHRI RAJENDRA YADAV - ADVOCATE)

AND
STATE OF M.P. TH:P.S.CIVIL LINE (MADHYA PRADESH)

                                                             .....RESPONDENTS
(BY SMT. PADMSHRI AGRAWAL - PANEL LAWYER)

      Th is appeal coming on for hearing this day, th e court passed the
following:
                                    ORDER

The appellant has preferred this appeal aggrieved by the judgment passed by Sessions Judge, Vidisha on 20.09.2011 in S.T.No.281/2010 by which

appellant was convicted for the offence under Sections 323 of IPC and sentenced to 6 months R.I. and fine of Rs.1000/- with default stipulation.

At the outset, learned counsel for the appellant does not want press this appeal on merits.

During trial the appellant was in custody for five days. The appeal is of the year 2010.

Looking to the facts and circumstances of the case and considering the

short period of sentence and the period of custody of the appellant, the order passed by the learned trial Court in S.T.No.281/2010 dated 20.09.2011 passed by Sessions Judge, Vidisha is set-aside.

The appellant is on bail. Her bail bond stands discharged. The criminal appeal stands allowed and disposed of

(DEEPAK KUMAR AGARWAL) JUDGE mani

SUBASRI MANI 2023.04.25 11:27:32 -07'00'