Citation : 2021 Latest Caselaw 7165 MP
Judgement Date : 9 November, 2021
1 CRA-5576-2021
The High Court Of Madhya Pradesh
CRA No. 5576 of 2021
(MALKHAN SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Gwalior, Dated : 09-11-2021
Shri Suresh Agarwal, learned counsel for appellant.
Shri Rajesh Shukla, learned Deputy Advocate General for
respondent/State.
Present criminal appeal under Section 372 of Cr.PC. seeking leave to appeal at the instance of complainant challenging the legality, validity and
sustainability of the judgment of the trial Court dated 07.08.2021 passed by 1st Additional Sessions Judge, Dabra District Gwalior acquitting respondents No.2 to 6 from the offence under Sections 364, 323, 342 of IPC read with Section 11/13 of M.P.D.V.P.K. Act.
Learned counsel for appellant tries to persuade this Court that impugned judgment is pregnable as the same suffers from vice of perversity having not considered the prosecution evidence brought on record in correct perspective particularly that of PW-1 and PW-2.
This Court has given conscious consideration upon the submissions so
advanced and carefully perused the evidence led.
This Court is in agreement with the impugned judgment and finds no reason to accord leave to appeal.
Accordingly, present Cr.A. stands dismissed.
(ROHIT ARYA) (DEEPAK KUMAR AGARWAL)
JUDGE JUDGE
ojha
YOGE Digitally signed by YOGENDRA OJHA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001,
NDRA st=Madhya Pradesh, 2.5.4.20=559b9fc5699c450ae591f182bb52 8390a8686891308b8147f58a14e663c2cf97 , pseudonym=0DDAA44322165AFFB7B9BB 7BECE3F0E95FB34E78,
OJHA serialNumber=7DD4B0909D1BAA16D8E58 C99D2E9C608AE9BA1ADC64EE11871527E CE48186868, cn=YOGENDRA OJHA Date: 2021.11.10 16:33:09 +05'30'
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