State Of Chhattisgarh vs Nanku Ram Sauta
2021 Latest Caselaw 22 Chatt

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          HIGH COURT OF CHHATTISGARH, BILASPUR

                                            CRMP No. 837 of 2020

     • State Of Chhattisgarh Through The Station House Officer, Police Station Pali,
       District Korba, Chhattisgarh
                                                                                            ---- Appellant
                                                   Versus
     • Nanku Ram Sauta S/o Late Aghan Singh Sauta Aged About 54 Years R/o
       Village Jamnipani Kodar, Police Station Pali, District Korba, Chhattisgarh
                                                                                       ---- Respondents
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For Appellant / State : Shri Anurag Verma, Panel Lawyer

Hon'ble Shri Justice Manindra Mohan Shrivastava Hon'ble Shri Justice Narendra Kumar Vyas

Order on Board By Manindra Mohan Shrivastava, J

01.04.2021

1. Heard on prayer for condonation of delay.

2. Taking into consideration, the cause shown in the application and the period

of delay and also that the present is an appeal arising against judgment of

acquittal against the charges of murder, we are inclined to condone the delay.

Prayer is allowed. Delay is condoned.

3. Also heard on prayer for grant of leave to appeal.

4. Taking into consideration the submission made by the learned State counsel

that the acquittal has been ordered without proper appreciation of reliable

eye witness account of PW-6 and independent witness who have seen the

accused assaulting his wife in jungle wherefrom later on dead body was

recovered and postmortem proves homicidal death, we are inclined to grant

leave to appeal.

5. Let the appeal filed by the State be registered as acquittal appeal and be

listed for further orders.

6. Accordingly, the CRMP is disposed of.

                    Sd/-                                           Sd/-
( Manindra Mohan Shrivastava )                         (Narendra Kumar Vyas)
                             Judge                         Judge

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