Sabir vs The State Of Madhya Pradesh
2024 Latest Caselaw 3828 MP

Madhya Pradesh High Court

Sabir vs The State Of Madhya Pradesh on 8 February, 2024

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 4503 of 2019 (SABIR Vs THE STATE OF MADHYA PRADESH)

Dated : 08-02-2024 Shri Pankaj Kumar Jain, learned counsel for the appellant.

Shri Ajay Raj Gupta, learned Public Prosecutor for the State. As per Court order dated 19.12.2019, bail papers still not received. This appeal has been preferred against the judgment dated 27.02.2019 passed by the Sessions Judge, Sarangpur, Dist. Rajgarh in ST No.658/2017 whereby the appellant has been convicted under Sections 294, 307, 452, 323 &

324 of IPC.

Counsel for the appellant submits that perhaps the appellant has undergone the jail sentence.

Let a report be called in this regard from the trial Court.

(VIJAY KUMAR SHUKLA) JUDGE

soumya