Chokha vs State Of M.P.
2023 Latest Caselaw 7621 MP

                                     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 APPEAL No. 195 of 2008

BETWEEN:-
CHOKHA S/O S/O UDHAM SINGH , AGED ABOUT 40
YEAR S , OCCUPATION: R/O VILLAGE INDAR DIST.
SHIVPURI M.P. (MADHYA PRADESH)

                                                              .....APPELLANT
(BY SHRI SUNIL JAIN ADVOCATE)

AND
STATE OF M.P. (MADHYA PRADESH)

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

      Th is appeal coming on for hearing this day, t h e court passed the
following:
                                      ORDER

This appeal is filed under Section 374 of Cr.P.C. against judgment dated 23.01.2008 passed by learned Special Sessions Judge S.C.S.T. (Prevention of

Atrocities) Shivpuri in S.S.T.No.43/2007. By this impugned judgment appellant has been convicted for six months R.I. and fine of Rs.1000/- under Section 3(1)(11) of S.C.S.T. Act and under Section 451 of IPC six months R.I. and fine of Rs.1000/- in default stipulation.

Having heard the learned counsel for the parties and on perusing the record, no ground is made out to interfere with judgment passed by the Court below.

The appeal is dismissed.

(DEEPAK KUMAR AGARWAL) JUDGE mani

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

SUBASR COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=4b80d075e6ee8e3334ea900da ffef94852390562efcaf7cdb4d94b8fc0be

I MANI 1414, pseudonym=E7C0C70D17E5C27BC9495 40C564953CAC4239A94, serialNumber=CA216CA75EF9E38C3785 C8BBE6486F7003C0B639E6EA08F81ACF 600889A329F3, cn=SUBASRI MANI Date: 2023.05.10 11:30:02 -07'00'