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Akhilesh Singh vs State Of M.P.
2023 Latest Caselaw 7585 MP

Citation : 2023 Latest Caselaw 7585 MP
Judgement Date : 9 May, 2023

Madhya Pradesh High Court
Akhilesh Singh vs State Of M.P. on 9 May, 2023
Author: Deepak Kumar Agarwal
                                  1
 IN    THE       HIGH COURT OF MADHYA PRADESH
                       AT GWALIOR
                         BEFORE
      HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                        ON THE 9 th OF MAY, 2023
                 CRIMINAL REVISION No. 307 of 2010

BETWEEN:-
1.    AKHILESH SINGH S/O S/O CHATURI VAISH , AGED
      ABOUT 28 YEARS, OCCUPATION: R/O 17TH
      BATTALION,BHIND (MADHYA PRADESH)

2.    HARPAL SINGH S/O S/O SHRICHATURI VAISH ,
      AGED ABOUT 22 YEARS, OCCUPATION: R/O 17TH
      BATTALIOR BHIND (MADHYA PRADESH)

                                                              .....PETITIONERS
(NONE PRESENT )

AND
STATE OF M.P. (MADHYA PRADESH)
THROUGH POLICE STATION DEHAT
DISTRICT BHIND (M.P.)

                                                            .....RESPONDENTS
(BY SHRI A.P.S. TOMAR - PUBLIC PROSECUTOR )

      Th is revision coming on for hearing this day, th e court passed the

following:
                                   ORDER

This revision is of the year 2010. No one appeared for the petitioners. This criminal revision is filed under Section 397/401 of Cr.P.C. against the judgment dated 09.04.2010 passed by Incharge Additional Sessions Judge, Bhind for 6th Additional Sessions Judge (FTC) Bhind in Criminal Appeal No.19/2010 whereby the learned Judge has confirmed the judgment of conviction passed by J.M.F.C Bhind in case No.2383/2010 vide judgment dated 18.01.2010 whereby the learned Magistrate has convicted the petitioners

under Section 323/34 of IPC and sentenced to undergo 3 months R.I. and u/s 324/34 of IPC and sentenced to undergo 6 months RI. and fine of Rs.500/- each in default stipulation.

Having heard the learned counsel for the State and on perusal of the record, no illegality or irregularity is committed by the Courts below.

Accordingly, this criminal revision is dismissed.

(DEEPAK KUMAR AGARWAL) JUDGE mani

SUBAS Digitally signed by SUBASRI MANI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001,

RI st=Madhya Pradesh, 2.5.4.20=4b80d075e6ee8e3334ea900daf fef94852390562efcaf7cdb4d94b8fc0be1 414, pseudonym=E7C0C70D17E5C27BC9495

MANI 40C564953CAC4239A94, serialNumber=CA216CA75EF9E38C3785 C8BBE6486F7003C0B639E6EA08F81ACF 600889A329F3, cn=SUBASRI MANI Date: 2023.05.10 11:27:45 -07'00'

 
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