Babulal Lodhi vs The State Of Madhya Pradesh
2023 Latest Caselaw 21697 MP

Madhya Pradesh High Court

Babulal Lodhi vs The State Of Madhya Pradesh on 18 December, 2023

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

                                                               1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                     BEFORE
                                HON'BLE SHRI JUSTICE ROOPESH CHANDRA VARSHNEY
                                              ON THE 18 th OF DECEMBER, 2023
                                             CRIMINAL APPEAL No. 2037 of 2008

                           BETWEEN:-
                           1.    BABULAL LODHI S/O HALKE PRASAD LODHI,
                                 AGED ABOUT 84 YEARS, VILL.MAREGAON
                                 PS.GADARWARA     DISTRICT NARSINGPUR
                                 (MADHYA PRADESH)

                           2.    KEDAR SINGH LODHI S/O VISHRAM SINGH @
                                 RAMLAL, AGED ABOUT 34 YEARS, VILL.
                                 MAREGAON     PS. GADARWARA    DISTRICT
                                 NARSINGPUR (MADHYA PRADESH)

                                                                                        .....APPELLANTS
                           (BY SHRI S. K. GANGRADE - ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH POLICE STATION
                           ANUSUCHIT JATI KALYAN NARSINGPUR DISTRICT
                           NARSINGHPUR (MADHYA PRADESH)

                                                                                       .....RESPONDENT
                           (BY MS. SHANTI TIWARI - PANEL LAWYER)

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

Appellants have preferred this appeal under Section 374(2) of the Cr.P.C. against the judgment of conviction and sentence dated 25/07/2008 passed by Special Judge (SC/ST Prevention of Atrocities Act), Narsinghpur in Special Case No.53/2007, whereby learned Special Judge found the appellants guilty for the offence punishable under Section 323/34 of the IPC and imposed fine of Rs.1,000/- each with default stipulation.

Learned counsel for the appellants submits that he do not wish to press this appeal.

Accordingly, Appeal is dismissed as not pressed. However, so far as fine amount is concerned, if the same is not deposited by the appellants, learned trial Court is directed to do the needful in this regard.

Let the record of the Court below be sent back alongwith copy of this order for information and necessary compliance.

(ROOPESH CHANDRA VARSHNEY) JUDGE as