Shankarlal @ Bhawanishankar vs The State Of Madhya Pradesh
2024 Latest Caselaw 16083 MP

Madhya Pradesh High Court

Shankarlal @ Bhawanishankar vs The State Of Madhya Pradesh on 29 May, 2024

Author: Hirdesh

Bench: Hirdesh

                                                                1                               CRA-281-2017
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                         CRA No. 281 of 2017

(SHANKARLAL @ BHAWANISHANKAR AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 29-05-2024 Shri Neelesh Agrawal, learned counsel for the appellant Nos.1 and 2.

Shri Mayank Mishra, learned panel lawyer appearing on behalf of Advocate General.

Heard on I.A. No.5820/2024, an application for amendment in the final judgment dated 25.06.2019.

The contention of the learned counsel for the appellant is that the then advocate appearing in the matter gave wrong information that the appellant- Shankarlal @ Bhawanishankar was in jail near about 3 and 1/2 years but he was in jail for 8 months so it is prayed that final judgment be amended and sentenced of the appellant Shankarlal be reduced.

There is no provision in the Code of Criminal Procedure to review the judgment and reduce the sentence. Hence, I.A. No.5820/2024 is dismissed.

(HIRDESH) JUDGE

N.R.