Dev Charan Kumar vs State
2021 Latest Caselaw 15424 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Appeal No. 348/2007

Dev Charan Kumar

----Appellant Versus State

----Respondent

For Appellant(s) : Ms. Laxmi Ramawat For Respondent(s) : Mr. Mukesh Rajpurohit, ASG

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

04/10/2021

Hare Ram Yadav, Constable, BSF, was also convicted

and sentenced to life imprisonment vide the same impugned

judgment dated 08.01.2007 passed by the General Security Force

Court under the BSF Act, 1968.

Mr. Mukesh Rajpurohit, learned ASG, makes a

statement that he has been informed by the officer-in-charge that

the said Hare Ram Yadav filed an appeal before the Hon'ble

Madhya Pradesh High Court, which has been dismissed. He prays

for some time to place on record a copy of the judgment of the

Hon'ble Madhya Pradesh High Court.

List on 26.10.2021.

(RAMESHWAR VYAS),J (SANDEEP MEHTA),J

1-Pramod/-

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