Madhya Pradesh High Court

Deendayal vs The State Of Madhya Pradesh on 2 May, 2024

Author: Sheel Nagu

Bench: Sheel Nagu

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 2869 of 2024 (DEENDAYAL AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 02-05-2024 Shri Rajeev Kumar Badkur - Advocate for appellants.

Shri Pramod Kumar Pandey - Govt. Advocate for State.

I.A. No.5706/2024 for condonation of delay in filing the appeal is taken up, considered and allowed for the the reasons contained I.A. No.5706/2024 and also that conviction for offence of murder and sentence of life cannot be

permitted to left unchallenged.

I.A. No.5706/2024 stands disposed of. Delay stands condoned. I.A. No.5707/2024 - application for exemption to file certified copy of the judgment is allowed.

Record is requisitioned.

Appeal being arguable is admitted for hearing. List for final hearing.

State is directed to file objection to I.A. No.5527/2024, first application u/S.389 Cr.P.C. for suspension of sentence on behalf of appellant No.3, within

two weeks.

List after two weeks.



                   (SHEEL NAGU)                                  (AMAR NATH (KESHARWANI))
                       JUDGE                                              JUDGE

               Biswal