Madhya Pradesh High Court

Amit @ Raju vs The State Of Madhya Pradesh on 2 May, 2024

                                                                1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                         CRA No. 2269 of 2011
                                                (AMIT @ RAJU Vs THE STATE OF MADHYA PRADESH)

                           Dated : 02-05-2024
                                   Shri Ashish Tiwari - Advocate for the appellant.

                                   Shri A.N. Gupta - Government Advocate for the respondent/State.

T he appellant has undergone life sentence in the previous case. The present appeal has arisen from the judgment of conviction and order of sentence passed by the Additional Sessions Judge, Jabalpur (M.P.), as the

appellant had committed offence under Section 307 of IPC in the jail while undergoing his earlier sentence of life imprisonment.

Learned counsel for the State seeks time to place on record the relevant instruction in the aforesaid context, whether the appellant is entitled to be released on the basis of some concession or not.

List this case in the next week.

                              (RAJ MOHAN SINGH)                                                (VIVEK JAIN)
                                    JUDGE                                                         JUDGE

                           Vin**