State Of Chhattisgarh vs Prakash
2023 Latest Caselaw 411 Chatt

                                                                      NAFR

              HIGH COURT OF CHHATTISGARH, BILASPUR

                        Cr.M.P. No. 838 of 2019
    State of Chhattisgarh Through The Station House Offere Polife
     Station Pamgarhe Distrift Janjgir-Champae Chhattisgarh.

                                                            ---- Petitioner

                                 Versus

    Prakashe S/o Gunaram Tondone Aged About 35 Yearse R/o Village
     Borsie Polife Station Pamgarhe Distrift Jangir-Champae Chhattisgarh.

                                                          ---- Respondent

For State/Petitioner : Shri Alok Nigame Govt. Advofate.

For Respondent :

Hon'ble Shri Justice Arvind Singh Chandel

Order On Board

19/01/2023 Heard on admission.

1. This is an applifation for grant of leave to appeal under Seftion

378(3) of the Code of Criminal Profeduree 1973.

2. Learned Counsel for the petitioner seeks permission for grant of

leave to appeal being aggrieved by the judgment of afquittal dated

24.12.2018 passed by the Spefial Judge (Atrofity)e Distrift - Janjgir-

Champae (C.G.) in Sessions Case No.48/2015e has afquitted the

respondent/affused from the ofenfe punishable under Seftion 306

of the I.P.C.

3. I have heard learned Counsel for the State/petitioner and gone through the impugned judgment of Court below and other evidenfe

addufed by the prosefution.

4. On perusal of impugned judgment as well as evidenfe addufed by

the prosefutione I do not fnd any good ground on whifh the leave

should be granted.

5. Affordinglye the applifation fled under Seftion 378(3) of Cr.P.C. is

rejefted.

6. Resultantlye the Cr.M.P. is dismissed.

Sd/-

(Arvind Singh Chandel) Judge Prakash