Aman vs The State Of M.P.
2023 Latest Caselaw 12541 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                        CRA No. 4344 of 2020
                                                         (AMAN Vs THE STATE OF M.P.)

                         Dated : 03-08-2023
                                 None for the appellant.

                                 Shri A.N. Gupta - Government Advocate for the respondent-State.

Learned Government counsel for the State submits that appellant was convicted under the POCSO Act but factum of conviction is not mentioned in the appeal memo.

Appellant's counsel is directed to examine the para-46 of the judgment and amend the copy of appeal memo.

The victim be served.

List after ten days.

                              (SUJOY PAUL)                                       (ACHAL KUMAR PALIWAL)
                                 JUDGE                                                   JUDGE

                         HK

Signature Not Verified Signed by: HIMANSHU KOSHTA Signing time: 8/3/2023 5:02:34 PM