State Of Chhattisgarh vs Lakhmuram Markam
2022 Latest Caselaw 2493 Chatt

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                                                                                   NAFR

               HIGH COURT OF CHHATTISGARH, BILASPUR

                                CRMP No. 626 of 2022
   • State Of Chhattisgarh Through Police Station Farasgaon, District- Kondagaon,
     Chhattisgarh                                                         ---- Petitioner

                                      Versus
  1. Lakhmuram Markam S/o Shri Gunju Aged About 42 Years R/o Charkai
     Nayapara, Police Station Farasgaon, District Kondagaon, Chhattisgarh

  2. Budhman Markam S/o Shri Pankuram Aged About 26 Years R/o Charkai
     Nayapara, Police Station Farasgaon, District Kondagaon, Chhattisgarh

  3. Hemlal Netam S/o Shri Rajman Netam Aged About 25 Years R/o Charkai
     Nayapara, Police Station Farasgaon, District Kondagaon, Chhattisgarh

  4. Hirobai @ Hiramati W/o Shri Ramdhar Markam Aged About 49 Years R/o
     Charkai   Nayapara,     Police    Station    Farasgaon,     District     Kondagaon,
     Chhattisgarh

  5. Phoolo Bai Korram W/o Shri Dashru Korram Aged About 35 Years R/o Charkai
     Nayapara, Police Station Farasgaon, District Kondagaon, Chhattisgarh

  6. Jugobai Markam S/o Shri Lakhmuuram Aged About 40 Years R/o Charkai
     Nayapara, Police Station Farasgaon, District Kondagaon, Chhattisgarh

  7. Ramdhar Markam @ Bhaira S/o Shri Gunju Aged About 45 Years R/o Charkai
     Nayapara, Police Station Farasgaon, District Kondagaon, Chhattisgarh

  8. Kumari Lalita Markam D/o Shri Lakhmu Markam Aged About 19 Years R/o
     Charkai   Nayapara,    Police    Station    Farasgaon,    District   :   Kondagaon,
     Chhattisgarh                                                     --- Respondents

For State/Petitioner : Mr. Avinash K. Mishra, G.A.

Hon'ble Shri Justice Arvind Singh Chandel Order On Board 18/04/2022

1. Heard on admission.

2. Perused the impugned judgment and statements of witnesses.

3. After gone through the statements of witnesses, particularly after perusal of statements of Tulram Markam (PW-1), Meghnath Markam (PW-2) and Sukhibai (PW-3), I am of the view that it is a fit case in which leave should be granted for filing acquittal appeal. The application is accordingly allowed and leave is granted to file acquittal appeal.

4. Let the appeal filed by the State be registered as an acquittal appeal and be listed for further orders.

5. The present CRMP is accordingly disposed of.

Sd/-

(Arvind Singh Chandel) Judge

Ravi