Rajesh vs The State Of Madhya Pradesh
2023 Latest Caselaw 18593 MP

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 7158 of 2019 (RAJESH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 03-11-2023 Parties through their counsel.

From perusal of the impugned judgment, it appears that the appellant has been convicted for the offence under Section 376(2) of IPC, Section 3/4 of POCSO Act and Section 3(2)(v) of SC/ST (Prevention of Atrocities) Act and sentenced to 10 years R.I. with fine of Rs.1,000/-, 7 years R.I. with fine of Rs.1,000/- & 10 years R.I. with fine of Rs.1,000/-, respectively, with usual

default stipulation.

As per the criminal roster, final hearing of this criminal appeal should be conducted by the Division Bench.

Therefore, Registry is directed to examine the case and list the matter before the appropriate Division Bench.

(ANIL VERMA) JUDGE

trilok

Signature Not Verified Signed by: TRILOK SINGH SAVNER Signing time: 03-Nov-23 6:31:38 PM