NANDKISHORE MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) Appellant is challenging the judgment and order dtd. 26/11/2025 [impugned Order] passed by the High Court of Madhya Pradesh [High Court], at Jabalpur dismissing the appeal [Criminal Appeal No. 845 of 2023] under Sec. 374(2) of the Code of Criminal Procedure, 1973. He was convicted under Sec. 302 of Indian Penal Code, 1860 [IPC] and sentenced to life imprisonment by the trial court; and the conviction and sentence was affirmed by the High Court vide the impugned order.

(3.) Having regard to the final order we propose to pass, it is not considered necessary to examine the appeal on its own merits. Appellant was convicted by the relevant sessions court on 20/12/2022 in respect of the crime of murder committed by him on 16/10/2020. Thereafter, the appellant carried the conviction and sentence in appeal. It is pertinent to note that the appellant has been in custody since 16/10/2020 itself as per the custody certificate on record and has remained in custody during the pendency of the appeal.