State Of Chhattisgarh vs Raju Kushwaha
2022 Latest Caselaw 1007 Chatt

                       HIGH COURT OF CHHATTISGARH, BILASPUR

                                        Order Sheet

                                 CRMP No. 300 of 2018

                  State of Chhattisgarh Versus Raju Kushwaha & Another




23/02/2022           Mr. Ravipal Maheshwari, P.L. for the State/petitioner.

                     Mr. Bhupendra Singh, counsel for the respondents No. 1 and

2.

Heard on I. A. No. 1/2018, application for condonation of delay in filing the instant acquittal appeal.

Upon due consideration, the same is allowed.

Delay is condoned.

Also heard on Cr.M.P. followed by acquittal appeal preferred against the judgment dated 07.10.2017 passed by the Second Additional Sessions Judge, Ramanujganj, District-Surguja (C.G.) in Sessions Case No. 25/2016 whereby and whereunder learned trial Court acquitted the accused for charge framed under Section 306/34 of the IPC.

On due consideration, this Court is of the view that special leave to appeal may be granted. Consequently, the present Cr.M.P. is allowed. Registry is directed to list the matter under the head of acquittal appeal.

Record of the Court below be called.

Petitioner is directed to supply the copies of petition and other documents to the respondents.

List the matter for admission after two weeks.

Sd/-

(Rajani Dubey) Judge H.L. Sahu