Brijesh Sahariya vs The State Of Madhya Pradesh
2023 Latest Caselaw 20147 MP

Madhya Pradesh High Court

Brijesh Sahariya vs The State Of Madhya Pradesh on 30 November, 2023

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                      IN THE HIGH COURT OF MADHYA PRADESH
                                   AT GWALIOR
                                      CRA No. 8529 of 2022
                           (BRIJESH SAHARIYA Vs THE STATE OF MADHYA PRADESH)

Dated : 30-11-2023
                Shri Ashok Jain - Advocate for appellant.

                Shri Rajesh Shukla - Additional Advocate General for respondent/State.

Record of the lower Court is received.

The appeal is ripe for hearing.

Heard the learned counsel for the appellant/accused. Learned counsel for the appellant/accused submits that judgment of the

trial Court is against law and facts. The appellant is in jail. The trial Court did not appreciate the evidence made by the prosecution in right perspective.

The appeal is admitted for hearing.

Learned counsel for the appellant seeks time to argue on I.A. No.15341 of 2022, an application for suspension of sentence.

List in due course.

              (RAJENDRA KUMAR-IV)                        (AMAR NATH (KESHARWANI))
                    JUDGE                                         JUDGE

AK/-
 ANAND
 KUMAR
 2023.12.01
 10:00:32
 +05'30'