Madhya Pradesh High Court
Raghuveer Yadav And Ors. vs The State Of M.P. on 27 March, 2023
Author: Rajendra Kumar Verma
Bench: Rajendra Kumar Verma
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE RAJENDRA KUMAR (VERMA)
ON THE 27 th OF MARCH, 2023
CRIMINAL APPEAL No. 1407 of 2005
BETWEEN:-
1. RAGHUVEER YADAV S/O MURLIDHAR YADAV,
AGED ABOUT 23 YEARS, VILLAGE PAHADI PS
ALIPURA DIST CHHATARPUR M.P. ....... (DEAD)
2. PAPPU S/O MURLIDHAR YADAV, AGED ABOUT 23
YEAR S , VILLAGE PAHADI PS ALIPURA DIST
CHHATARPUR M.P. (DEAD)
3. BHIYAN JAIRAM S/O MURLIDHAR YADAV, AGED
ABOUT 23 YEARS, VILLAGE PAHADI PS ALIPURA
DIST CHHATARPUR M.P
4. MAHENDRA S/O DEENDAYAL YADAV, AGED
ABOUT 24 YEARS, VILLAGE PAHADI PS ALIPURA
DIST CHHATARPUR M.P.
5. RAJU ALIAS RAJENDRA SINGH S/O
DEVKINANDAN, AGED ABOUT 23 YEARS,
VILLAGE PAHADI PS ALIPURA DIST
CHHATARPUR M.P.
6. MUNNA S/O MURLIDHAR YADAV, AGED ABOUT
27 YEARS, VILLAGE PAHADI PS ALIPURA DIST
CHHATARPUR M.P.
.....APPELLANTS
(NONE )
AND
THE STATE OF M.P. THROUGH P.S. ALIPURA DISTRICT
CHHATARPUR (MADHYA PRADESH)
.....RESPONDENT
(BY SHRI VIJAY PANDEY - PANEL LAWYER)
T h is appeal coming on for order this day, t h e cou rt passed the
Signature Not Verified
Signed by: ARVIND KUMAR
MISHRA
Signing time: 3/29/2023
11:12:33 AM
2
following:
ORDER
As per the mediation report received from the Principal District and Sessions Judge, Chhatarpur dated 15.03.2023, the mediation is successful. Report of Mediator (Shri Rajesh Kumar Devaliya) 3rd Additional Session Judge, Chhatarpur dated 13.03.2023 is annexed.
As per the mediation report compromise has been taken place between the parties.
On the basis of compromise and mediation, the instant Criminal Appeal is allowed. Appellants Bhaiyan @ Jairam, Mahendra, Raju @ Rajendra Singh, Munna are acquitted from the charges punishable under Sections 325/149, 324/149, 323/148 and 148 of IPC passed in S.T. No. 229/2003 by ASJ, Nawgaon, District Chhatarpur.
The fine amount, if any, deposited by the appellants shall be returned to them. The bail bonds are discharged.
The order of the learned trial Court regarding seized property stands confirmed. A copy of this order alongwith the record be sent to the concerned trial court. Certified copy, as per rules.
(RAJENDRA KUMAR (VERMA)) JUDGE MISHRA Signature Not Verified Signed by: ARVIND KUMAR MISHRA Signing time: 3/29/2023 11:12:33 AM