Murari Meshram vs Smt. Sawana Bai Sahu
2022 Latest Caselaw 1755 Chatt

                                                                       NAFR
             HIGH COURT OF CHHATTISGARH, BILASPUR
                            ACQA No. 238 of 2009

  Murari Meshram S/o Ramchandra Aged About 52 Years R/o Near
  Dipak Kirana Stores, Bhim Nagar, Supela, Tahsil And District- Durg,
  Chhattisgarh.

                                                               ---- Appellant

                                    Versus

  Smt. Sawana Bai Sahu W/o Dukhit Ram Sahu Aged About 40 Years
  Occupation- Labourer, R/o Near Dipak Kirana Stores, Bhim Nagar,
  Supela, Tehsil And District- Durg, Chhattisgarh.

                                                            ---- Respondent

  For Appellant                          :            None.
  For Respondent                         :            None.

Hon'ble Shri Justice Arvind Singh Chandel Judgment on Board

31.03.2022

1. This acquittal appeal has been preferred against the judgment

dated 20.01.2003 passed by the learned Special Judge,

Scheduled Casts and Scheduled Tribes (Prevention of

Atrocities) Act, 1989, in Special Case No.51/2002 wherein the

said Court acquitted the Respondents/accused from the

charges under Sections 294 & 506(B) of the IPC and under

Sections 3(1)(10) & 3 (1)(15) of the Scheduled Casts and

Scheduled Tribes (Prevention of Atrocities) Act, 1989.

2. In compliance of order dated 21.03.2022, Suresh Kumar

Dhruw Station House Officer of Police Station Supela, District

Durg (C.G.) is present today along with his explanation. An

explanation of Superintendent of Police, District Durg (C.G.) is

also received. In their explanations, it is mentioned that due to typographical error, inadvertently name of husband of

Respondent No.2 is mentioned instead of son namely

Shatrughan Sahu. In this regard, the statement of Shatrughan

Sahu is also annexed with their explanations as Annexure-

D/1.

3. Looking to the above, Suresh Kumar Dhruw, Station House

Officer of Police Station Supela, District Durg (C.G.) is

directed to remain careful in the future.

4. Since, both the respondents of the case have died, they have

already acquitted from the charges framed against them by

the Trial Court and since the counsel for the Appellant is also

not present, therefore, this Acquittal Appeal is disposed of.

5. Ordered accordingly.

Sd/-

(Arvind Singh Chandel) Judge Shubham