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State Of Chhattisgarh vs Muneshwar Ram
2022 Latest Caselaw 1076 Chatt

Citation : 2022 Latest Caselaw 1076 Chatt
Judgement Date : 25 February, 2022

Chattisgarh High Court
State Of Chhattisgarh vs Muneshwar Ram on 25 February, 2022
                                                                                 NAFR
                        HIGH COURT OF CHHATTISGARH, BILASPUR

                                      CRMP No. 299 of 2022

               State of Chhattisgarh through- Police Station: Jashpur, District
               Jashpur (C.G.)

                                                                        ---- Petitioner

                                            Versus

               Muneshwar Ram S/o Late Rusnath Ram, aged about 42 years R/o
               Village: Bhudkela, Police Station: Jashpur, District: Jashpur (C.G.)

                                                          ---- Respondent
           ____________________________________________________________

               For Petitioner/State      : Mr. Sudeep Verma, Dy. G.A.
               For Respondent            : None.


                 DB Hon'ble Shri Justice Rajendra Chandra Singh Samant
                      Hon'ble Shri Justice Arvind Singh Chandel
                                    Order On Board

          Rajendra Chandra Singh Samant, J.

25.02.2022

1. Heard application praying for grant of leave to file acquittal appeal against the impugned judgment dated 11.08.2021 passed by the learned Sessions Judge, Jashpur, District: Jashpur, Chhattisgarh in Sessions Case No.29/2020 acquitting the respondent from the charge under Section 302 of IPC.

2. Considered on the above submissions and also perused the copy of deposition sheets of the witnesses. All the relevant witnesses of prosecution, mainly the eye witnesses have turned hostile and not supported the prosecution case. Thus, it appears to be no sufficient evidence to hold any conviction against the appellant, therefore, we do not feel inclined to allow this application. Hence, the application is rejected.

3. Accordingly, the instant petition is disposed of.

                            Sd/-                                        Sd/-

                       (R.C.S. Samant)                      (Arvind Singh Chandel)
                           Judge                                     Judge


Saurabh
 

 
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