MOHD. FIROZ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The instant application has been filed by the applicant-appellant seeking the following prayers:

(2.) The Court after hearing the learned counsel for the parties passed the following order on 19/10/2022:

(3.) At the outset, it may be noted that though the applicant/appellant had filed the application seeking clarification of the judgment dtd. 19/4/2022 passed in the captioned appeal, the applicant had in fact sought a review of the said judgment as regards the sentences imposed by the court for the offences under Ss. 376(2)(i) and 376(2)(m) of IPC and Sec. 5 (i) and 5 (m) read with Sec. 6 of the POCSO Act. Having regard to the submissions made by the learned counsel for the parties, the application was treated as Review Petition by the Court and the Registry was directed to register as such, vide the aforestated Order dtd. 19/10/2022.