Chattisgarh High Court
Gopi Kishan @ Gopi vs State Of Chhattisgarh 16 Wpc/903/2018 ... on 4 April, 2018
Bench: Pritinker Diwaker, Sanjay Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Criminal Appeal No.444 of 2018
Gopi Kishan @ Gopi S/o Tulsi Kewat, Aged About 20 Years R/o Village Gangai,
Police Chowki- Lawan, Thana Kasdol, Tahsil Kasdol, District Baloda Bazar
Bhatapara (Chhattisgarh), District : Balodabazar-Bhathapara, Chhattisgarh
---- Appellant
Versus
State Of Chhattisgarh Through Police Station Kasdol, District Baloda Bazar
Bhatapara Chhattisgarh
---- Respondent
For Appellant: Shri Deepak Jain, Advocate. For Respondent/State: Shri Rahul Tamaskar, Panel Lawyer Hon'ble Shri Justice Pritinker Diwaker Hon'ble Shri Justice Sanjay Agrawal Judgment on Board Per Pritinker Diwaker, Judge 04/04/2018
1. Appellant Gopi Kishan @ Gopi has already assailed the impugned judgment of conviction in Criminal Appeal No.1720/2017 and the said Appeal was filed on 6.11.2017 whereas, the present Appeal assailing the same judgment has been filed subsequently on 5.3.2018.
2. In view of the fact that two Appeals have been filed assailing the same judgment, the present Appeal which has been filed subsequently, is not maintainable.
3. Shri Jain, learned Counsel, who has been appointed through High Court Legal Services Committee is however permitted to file his memo in Criminal Appeal No.1720/2017. Shri Sahu, learned Counsel appearing in Criminal Appeal No.1720/2017 has no objection to this.
4. Accordingly, the instant Appeal is dismissed as not maintainable.
Sd/- Sd/-
(Pritinker Diwaker) (Sanjay Agrawal)
JUDGE JUDGE
Priya