Arvind vs The State Of Madhya Pradesh
2023 Latest Caselaw 8647 MP

                                                                1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                         CRA No. 4189 of 2017
                                                   (ARVIND Vs THE STATE OF MADHYA PRADESH)

                           Dated : 13-06-2023
                                    Ms. Anjali Gyanani - Public Prosecutor for the respondent/State.

This appeal is directed against the judgment dated 18.08.2017 passed by Additional Sessions Judge Seonda, District Datia (M.P.) in Sessions Trial No.66/2016 by which the appellant has been convicted under Section 376(2)(d) of IPC and Section 506-II of IPC and sentenced to undergo life imprisonment with fine of Rs.1000/- and one year of R.I. with fine of Rs.500/- respectively

with default stipulations.

This appeal is of the year 2017. A prayer has been made by the appellant through the office of Jail Superintendent, Gwalior for early hearing of the appeal as he has already suffered jail incarceration for substantial period of sentence.

Prayer accepted.

Hearing of appeal is expedited.

List this appeal for final hearing in the week commencing 26.06.2023.

                             (ROHIT ARYA)                                      (SANJEEV S KALGAONKAR)
                                JUDGE                                                  JUDGE

                           Monika




Signature Not Verified
Signed by: MONIKA
SHARMA
Signing time: 14-06-2023
10:21:22 AM