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Suresh vs The State Of Madhya Pradesh
2023 Latest Caselaw 17662 MP

Citation : 2023 Latest Caselaw 17662 MP
Judgement Date : 20 October, 2023

Madhya Pradesh High Court
Suresh vs The State Of Madhya Pradesh on 20 October, 2023
Author: Vivek Rusia
                                                         1
                          IN     THE        HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                        BEFORE
                                           HON'BLE SHRI JUSTICE VIVEK RUSIA
                                                           &
                                          HON'BLE SHRI JUSTICE PRANAY VERMA
                                             ON THE 20 th OF OCTOBER, 2023
                                            CRIMINAL APPEAL No. 12819 of 2023

                         BETWEEN:-
                         1.    SURESH S/O IDLA, AGED ABOUT 27 YEARS,
                               OCCUPATION: NIL R/O GRAM RAJVAT THANA
                               RANGPUR DISTT. CHOTA UDAIPUR (GUJARAT)

                         2.    INDERSINGH S/O HEMTA, AGED ABOUT 47
                               YE A R S , OCCUPATION: NOTHING R/O GRAM
                               SOMESHPURA THANA KATTHIWADA DISTT
                               ALIRAJPUR (MADHYA PRADESH)

                         3.    ARJUN @ PAARI S/O NAHARU, AGED ABOUT 27
                               YEARS, OCCUPATION: LABOUR GRAM RAJAWAT,
                               THANA RANGPUR JILA CHOTA UDAYPUR
                               (GUJARAT)

                                                                                     .....APPELLANT
                         (BY MS. REKHA SHRIVASTAVA- ADVOCATE)

                         AND
                         THE STATE OF MADHYA PRADESH STATION HOUSE
                         OFFICER THROUGH POLICE STATION KATHDIWARA
                         DISTT. ALIRAJPUR (MADHYA PRADESH)

                                                                                  .....RESPONDENTS
                         ( BY SHRI GAURAV SINGH CHOUHAN- GOVERNMENT ADVOCATE)

                               This appeal coming on for orders this day, Justice Vivek Rusia passed
                         the following:
                                                          ORDER

The appellants have filed present Criminal Appeal under Section 374 of Cr.P.C. against the judgment dated 11.09.2023 passed by First Additional Signature Not Verified Signed by: PRAVEEN Signing time: 20-10-

2023 17:19:52

Sessions Judge, Alirazpur, District Alirajpur whereby they have been convicted under Section 120-B and 302/34 (two counts) and sentenced life imprisonment and death penalty respectively.

This Criminal Appeal has been filed through Legal Aid. These appellants have also filed another Criminal Appeal No.134430/2023, therefore, learned counsel for the appellants prays for withdrawal of this Criminal Appeal.

Prayer is allowed.

With the above, Criminal Appeal is dismissed as withdrawn.

                           (VIVEK RUSIA)                                                     (PRANAY VERMA)
                               JUDGE                                                             JUDGE
                         Praveen




Signature Not Verified
Signed by: PRAVEEN
Signing time: 20-10-
2023 17:19:52
 

 
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