Ramswaroop Chimaniya vs The State Of Madhya Pradesh
2023 Latest Caselaw 187 MP

Citation : 2023 Latest Caselaw 187 MP
Judgement Date : 3 January, 2023

Madhya Pradesh High Court

Ramswaroop Chimaniya vs The State Of Madhya Pradesh on 3 January, 2023

Author: Dinesh Kumar Paliwal

                                                                 1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                         CRA No. 11484 of 2022
                                            (RAMSWAROOP CHIMANIYA Vs THE STATE OF MADHYA PRADESH)

                           Dated : 03-01-2023
                                     Shri Manish Datt - Senior Advocate with Shri Siddharth Bendel -

                           Advocate for the appellant.
                                     Shri Ravindra Shukla - Panel Lawyer for the respondent/State.

Trial Court record has been received. Heard on admission.

Prima-facie, this appeal seems to be arguable. Hence, admitted for final hearing.

This appeal has been filed by Ramswaroop Chimaniya, whereas on a perusal of the impugned judgment, it reveals that co-accused Sanjay Uikey too has been convicted for offence punishable under Section 409 of IPC and has been sentenced to 5 years RI and fine.

Therefore, Registry is directed to list this appeal along with the criminal appeal, if any, filed by Sanjay Uikey.

List in the week commencing 23.01.2023.

(DINESH KUMAR PALIWAL) JUDGE

Jasleen

Signature Not Verified Signed by: JASLEEN SINGH SALUJA Signing time: 1/4/2023 2:08:20 PM