Madhya Pradesh High Court
The State Of Madhya Pradesh Thr vs Ram Autar on 5 April, 2021
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 CRA-542-2003
The High Court Of Madhya Pradesh
CRA-542-2003
(THE STATE OF MADHYA PRADESH THR Vs RAM AUTAR AND OTHERS)
12
Gwalior, Dated : 05-04-2021
Shri B.P.S. Chouhan, learned Public Prosecutor for the appellant/State.
Shri Raj Kumar Singh Kushwah, learned counsel for the respondents.
During the course of arguments, it was found that three accused persons, namely, Kishandutt, Rambaran and Ramkishor, who were initially absconding, have been convicted by judgment and sentence dated 23/01/2019 and Criminal Appeal No. 2738/2019 has been filed by them.
Accordingly, list this case for further arguments on 07/04/2021 along with Criminal Appeal No.2738/2019 on the top of the list.
(G.S. AHLUWALIA) (RAJEEV KUMAR SHRIVASTAVA)
JUDGE JUDGE
Shubhankar
SHUBHANKAR
MISHRA
2021.04.05 18:15:56
+05'30'