LAWS(MPH)-2022-2-26

MADHUKAR PATLE Vs. STATE OF MADHYA PRADESH

Decided On February 24, 2022
Madhukar Patle Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) As the both aforesaid Criminal Appeal No.4120/2020 and M.Cr.C.No.32020/2020 arise of the same impugned judgment and order of acquittal dtd. 4/12/2019 passed by learned Judicial Magistrate First Class, Varaseoni District- Balaghat whereby learned JMFC has acquitted the respondents for the offence punishable under Ss. 294, 323, 325, 506-II of IPC, this order shall govern the disposal of both the case.

(2.) Heard on I.A.No. 11165/2020 (M.Cr.C.No.32020/2020), an application for condonation of delay. This appeal has been filed with a delay of 12 days.

(3.) Having regard to the order dtd. 23/3/2020 passed in Suo-Motu Writ Petition (Civil) No.(s).3/2020 in recognizance for extension of limitation by the Hon'ble Apex Court, the delay caused in filing the appeal is ignored.