Madhya Pradesh High Court
Ramji @ Ramkisi Kori vs The State Of Madhya Pradesh on 13 October, 2025
Author: Vivek Agarwal
Bench: Vivek Agarwal
1 CRA-4309-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 4309 of 2025
(RAMJI @ RAMKISI KORI AND OTHERS Vs THE STATE OF MADHYA PRADESH )
CRA/4330/2025
Dated : 13-10-2025
Shri Ram Prakash Yadav, learned counsel for the appellant No.1
Ramji @ Ramkisi Kori, appellant No.2 Rajendra Kori, appellant No.3
Deepak Kori and appellant No.4 Rajnish Kori in Cr.A. No.4309/2025.
Shri Alkesh Kumar Mishra, learned counsel for appellant Sushil
Kori in Cr.A. No.4330/2025.
Shri Nitin Gupta, learned Public Prosecutor for the State.
Shri Ram Prakash Yadav, learned counsel has filed I.A.
No.11209/2025, seeking suspension of sentence on behalf of appellant
No.1 Ramji @ Ramkisi Kori, appellant No.2 Rajendra Kori, appellant
No.3 Deepak Kori and appellant No.4 Rajnish Kori. Similarly, Shri
Alkesh Kumar Mishra, learned counsel has filed I.A. No.10113/2025,
seeking suspension of sentence on behalf of appellant Sushil Kori.
Both these appeals are filed being aggrieved of the judgment
dated 02.04.2025 passed by learned 4th Additional Sessions Judge,
Rewa (M.P.) in ST No.217/2024 whereby appellants have been
convicted as under :-
Appellant No.1 Ramji @ Ramkisi Kori, appellant No.2 Rajendra
Kori, appellant No.3 Deepak Kori and appellant No.4 Rajnish Kori in
Cr.A. No.4309/2025.
2 CRA-4309-2025
Conviction Sentence
Imprisonment
Section Act Imprisonment Fine
in lieu of fine
Life R.I. for
70(1) to
B.N.S.S. 2023 Imprisonment Rs.2,00,000/- 2 years to
each
to each each
R.I. for 1
127(2) to R.I. for 1 year Rs.5,000/- to
B.N.S.S. 2023. month to
each to each each
each
R.I. for 2
115 R/w R.I. for 1 Rs.10,000/-
B.N.S.S. 2023 months to
190 to each year to each to each
each
R.I. for R.I. for
351(3) to Rs.15,000/-
B.N.S.S. 2023 7 years to 3 months to
each to each
each each
Appellant Sushil Kori in Cr.A. No.4330/2025.
Conviction Sentence
Imprisonment
Section Act Imprisonment Fine
in lieu of fine
Life R.I. for
70(1) B.N.S.S. 2023 Rs.2,00,000/-
Imprisonment 2 years
R.I. for 1
127(2) B.N.S.S. 2023. R.I. for 1 year Rs.5,000/-
month
115 R/w R.I. for 1 R.I. for 2
B.N.S.S. 2023 Rs.10,000/-
190 year months
R.I. for R.I. for
351(3) B.N.S.S. 2023 Rs.15,000/-
7 years 3 months
It is submitted that appellants are innocent. They have been
falsely implicated.
Shri Nitin Gupta, learned Public Prosecutor for the State, in his
3 CRA-4309-2025
turn, informs that firstly, DNA report is positive qua appellant No.1
Ramji, appellants in other appeal namely Karun Kori, Ramesh Gupta
and Sushil Kori. All the accused persons have been properly identified,
inasmuch as, identification of Ramji is Ex.P-8, Rajendra is Ex.P-13,
Deepak is Ex.P-12, Rajnish is Edx.P-11 and Sushil Kori is Ex.P-10.
It is also pointed out that in para 165 onwards learned trial Court
has analyzed the video files except for Deepak whose presence has been
said to be not a concreate, inasmuch as trial Court has admitted in para
177 that his face is not fairly visible whereas has certified presence of
other seven accused persons, namely, Ravesh Gupta, Lavkush Kori,
Rajendra Kori, Sushil Kori, Rajnish Kori, Garun Kori and Ramji @
Ramkisi Kori, present is a judgment which is not only well reasoned but
also very elaborate in discussing each and every aspect of the evidence.
When all these facts are taken into consideration, then the only
ground on which benefit of doubt can be given to Deepak as his face is
not clear and, secondly it is admitted by the prosecutrix that police had
shown photographs of several persons prior to their arrest and, therefore,
we extend benefit of doubt to appellant No.3 Deepak and allow his
application (I.A. No.11209/2025, so far as it relates to appellant No.3
Deepak Kori) for suspension of sentence and released him on bail.
It is directed that on depositing of fine amount, if not already
deposited and on furnishing personal bond to the tune of Rs.50,000/-
(Rupees Fifty Thousand Only) with two sureties in the like amount to
4 CRA-4309-2025
the satisfaction of the Trial Court for his appearance before the Trial
Court on 13.01.2026 and on all subsequent dates as may be fixed by the
concerned Court, the execution of remaining part of the jail sentence of
appellant No.3 Deepak Kori shall remain suspended and he be released
on bail till final disposal of this appeal.
However, in view of positive DNA report and also the role of
each of the accused specifically shown in the video, application on
behalf of appellant No.1 Ramji @ Ramkisi Kori, appellant No.2
Rajendra Kori, appellant No.4 Rajnish Kori and Sushil Kori deserve to
be fail and are hereby dismissed.
Accordingly, I.A. No.11209/2025 and I.A. No.4330/2025 are
disposed of.
List for final hearing in due course.
Certified copy as per rules.
(VIVEK AGARWAL) (AVANINDRA KUMAR SINGH)
JUDGE JUDGE
MTK
