State Of Chhattisgarh vs Asitram Kujur
2025 Latest Caselaw 4417 Chatt

Chattisgarh High Court

State Of Chhattisgarh vs Asitram Kujur on 12 September, 2025

                                                                          1




                                                                                      2025:CGHC:46698
            Digitally signed
            by ARPAN
            SRIVASTAVA
ARPAN
SRIVASTAVA Date:
           2025.09.12
            17:31:23
            +0530
                                                                                                   NAFR

                                             HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                              ACQA No. 108 of 2022


                                State Of Chhattisgarh Through - Police Station Chakradhar Nagar, District
                                Raigarh (C.G.)
                                                                                               ... Appellant

                                                                       versus

                                Asitram Kujur S/o Laghuram Kujur, Aged About 33 Years R/o Vijepur,
                                Diwanmuda, Police Station Chakradhar Nagar, District Raigarh (C.G.)
                                                                                             ... Respondent

For Appellant : Mr. Ruhul Ameen, Panel Lawyer For Respondent : None

Hon'ble Shri Justice Sanjay S. Agrawal Order on Board.

12.09.2025

1. This appeal has been preferred by the State/Appellant under Section

378 of the Code of Criminal Procedure, 1973 questioning the legality

and propriety of the Judgment dated 30.10.2017 passed by the Judicial

Magistrate First Class, Raigarh, in Criminal Case No. 121/2007,

whereby, the Respondent-Asitram Kujur has been acquitted with

regard to the offence punishable under Sections 294, 323 and 504

Part-II of IPC.

2. It is alleged by the prosecution that on 11.06.2007 at about 7:00 pm,

owing to previous enmity, the complainant/ Ratiyo Bai Kujur, was

assaulted by the respondent with the aid of 'axe' while using filthy

words and threatened her to kill. It, however, appears at the out set

from perusal of the record that none of the prosecution witnesses were

examined in order to establish the alleged allegations, though sufficient

opportunities were given for the said purpose and, in view of such

circumstances, the trial court has, therefore, not committed any

illegality in acquitting the respondent from the commission of the

alleged crime for want of any evidence against him.

3. The appeal being devoid of merit is, accordingly, dismissed.

Sd/-

(Sanjay S. Agrawal) Judge Arpan