Girish Prasad vs State Of U.P. And 2 Others
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Allahabad High Court

Girish Prasad vs State Of U.P. And 2 Others on 19 September, 2025

Author: Shekhar Kumar Yadav

Bench: Shekhar Kumar Yadav

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?HIGH COURT OF JUDICATURE AT ALLAHABAD
 
APPEAL AGAINST ACQUITTAL IN SC/ST ACT No. - 97 of 2025
 
Court No. - 83
 
HON'BLE SHEKHAR KUMAR YADAV, J.

1. Heard learned counsel for the appellant, learned A.G.A for the State and perused the record.

2. The present criminal appeal under Section 14-A(1) Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act has been preferred by the appellant to set aside the impugned judgment and order of acquittal dated 29.7.2025 passed by learned Special Judge SC/ST Act, District Sant Kabir Nagar in Special Session Trial No.12 of 2010, arising out of Case Crime No.521 of 2008, under Sections 323, 352, 427, 504, 506 IPC and Section 3(1)(x) SC/ST Act (State vs. Munir Ahmad and others), Police Station Dhanghata, District Sant Kabir Nagar by which the opposite party nos.2 and 3 have been acquitted.

3. Learned counsel for the appellant submits that at the time of passing the impugned judgement and order trial court has not applied his judicial mind. There are sufficient materials on record to convict the respondents. In the present case during course the investigating officer well connected the chain of circumstances which proves that the offence has been committed by the accused. He further submits that the judgment impugned is illegal, perverse, malicious, based on no substance and logic and badly travel beyond the substantive evidence on record, hence, the same is liable to be quashed.

4. I have perused the impugned judgement recorded by the trial court.

5. The court's reasoning for acquittal is sound and based on a thorough appreciation of the evidence. The trial court correctly concluded that the prosecution failed to prove the charges beyond a reasonable doubt. Therefore, no interference with the trial court's well-reasoned decision is warranted. The appeal is accordingly dismissed. The judgment of the trial court is upheld.

6. Consequently, the appeal is accordingly dismissed.

September 19, 2025

A.