Madhya Pradesh High Court
Vikram @ Bheem vs The State Of Madhya Pradesh on 26 April, 2022
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 1342 of 2016 (VIKRAM @ BHEEM AND OTHERS Vs THE STATE OF MADHYA PRADESH) Dated : 26-04-2022 Shri Akash Sharma, learned counsel for the appellant.
Shri Bhuwan Deshmukh, learned counsel for the State. Counsel for the appellant has submitted that the appellant has already undergone around 8 years and 6 months of imprisonment whereas counsel for the State submits that as per the report dated 06/10/2021 received from the jail, the appellant has undergone only 1 year, 2 months and 12 days imprisonment.
Admittedly the appellant has been convicted in two different offences and his sentence is running consecutively and not concurrently.
Counsel for the appellant seeks a week's time to address this Court with relevant case law.
List in the week commencing 09/05/2022.
(SUBODH ABHYANKAR) JUDGE krjoshi Signature Not Verified SAN Digitally signed by KHEMRAJ JOSHI Date: 2022.04.26 17:43:46 IST