Mohd. Kadar Qureshi Vs State Of Chhattisgarh

Chhattisgarh High Court 2 Feb 2018 Criminal Revision No.445 Of 2013 (2018) 02 CHH CK 0058
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Revision No.445 Of 2013

Hon'ble Bench

Arvind Singh Chandel, J

Advocates

Goutam Khetrapal, Rajkumar Jaiswal

Final Decision

Allowed

Acts Referred
  • Indian Penal Code, 1860 - Section 34, 186, 294, 352, 353, 506, 506B
  • Code Of Criminal Procedure, 1973 - Section 313

Judgement Text

Translate:

Conviction,Sentence

Under Section 352 of the

Indian Penal Code","Fine of Rs.500/- with default

stipulation

accused.,

13. In the premises of aforestated, the revision is allowed. The impugned judgment of conviction and sentence is set aside. The Applicant is acquitted",

of the charges framed against him.,

14. Records of the Courts below be sent back along with a copy of this order forthwith for information and necessary compliance.,

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