State Of Chhattisgarh vs 1. Rajkumar Sarthi @ Gannu S/O ...
2022 Latest Caselaw 1039 Chatt

Citation : 2022 Latest Caselaw 1039 Chatt
Judgement Date : 24 February, 2022

Chattisgarh High Court

State Of Chhattisgarh vs 1. Rajkumar Sarthi @ Gannu S/O ... on 24 February, 2022

                                                                         NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                               CRMP No. 331 of 2022

    State of Chhattisgarh through Police Station Basantpur, District
     Rajnandgaon, Chhattisgarh.

                                                                 ---- Petitioner

                                   Versus

  1. Rajkumar Sarthi @ Gannu, S/o Purshottam Sarthi, Aged About 23
     Years, Resident Of Gokul Nagar, Tikrapara Khairagarh, District :
     Rajnandgaon, Chhattisgarh.

  2. Vikas Sarthi @ Kanha, S/o Mohan Lal Sarthi, S/o Aged About 25
     Years, Resident Of Gali No. 1, Gauri Nagar, O.P. Chikhli, P.S.
     Kotwali, District : Rajnandgaon, Chhattisgarh.

  3. Gopal Yadav @ Gopla, S/o Late Dinesh Yadav, S/o Aged About 24
     Years Resident Of Gali No. 1, Gauri Nagar, O.P. Chikhli, P.S. Kotwali,
     District : Rajnandgaon, Chhattisgarh.

                                                              ---- Respondents

For State/Petitioner : Shri Sunil Otwani, Addl. A.G.

Hon'ble Shri Justice R.C.S. Samant & Hon'ble Shri Justice Arvind Singh Chandel

Order On Board

24/02/2022

1. Heard on application praying for grant of leave to appeal to file acquittal appeal against the judgment dated 28.09.2021 passed in Sessions Trial No.67/2016 by the Sessions Judge, Rajnandgaon (C.G.) acquitting all the respondents from charge under Section 302 of the I.P.C.

2. Considered on the submissions and perused the documents present in the records, we are of the view that the application is fit to be allowed. Hence, the application is allowed and leave is granted to file acquittal appeal against the judgment of acquittal mentioned hereinabove.

3. Registry is directed to register the case as acquittal appeal and list the same for hearing on admission.

4. Accordingly, the Cr.M.P. is disposed of.

                           Sd/-                                    Sd/-
                   (R.C.S. Samant)                      (Arvind Singh Chandel)
                        Judge                                   Judge


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