Kishan vs The State Of Madhya Pradesh
2023 Latest Caselaw 21819 MP

Madhya Pradesh High Court

Kishan vs The State Of Madhya Pradesh on 19 December, 2023

Author: Prem Narayan Singh

Bench: Prem Narayan Singh

                                                              1
                            IN      THE      HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                      BEFORE
                                     HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
                                              ON THE 19 th OF DECEMBER, 2023
                                              CRIMINAL APPEAL No. 283 of 2013

                           BETWEEN:-
                           KISHAN S/O DAYARAM KATARE, AGED ABOUT 30
                           YEARS, SADRABD DISTT. DHAR (MADHYA PRADESH)

                                                                                          .....APPELLANT
                           (NONE)

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

                                                                                        .....RESPONDENT
                           (BY SHRI SAMEER VERMA, PANEL LAWYER)

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

1. This criminal appeal has been filed against the order dated 12.10.2012 passed by the learned IIIrd Additional Sessions Judge, District-Dhar in

Sessions Trial No. 184/2012 whereby the appellant has been convicted for the offence under Section 394 (Part-II) of the Indian Penal Code, 1860 and sentenced to undergo for 10 years R.I. with fine of Rs.1,000/- and default stipulation.

2. No one is present on behalf of appellant.

3. Learned Panel Lawyer for the respondent/State has submitted that as per para 28 of the impugned judgment, the appellant is in jail since 02.04.2012

and the appellant has completed his jail sentence awarded by the trial Court, hence, this criminal appeal is being rendered infructuous.

4. In view of above, present appeal is dismissed as being rendered infructuous.

(PREM NARAYAN SINGH) JUDGE Vindesh