Shivraj Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 5571 MP

                              1
 IN    THE     HIGH COURT OF MADHYA PRADESH
                     AT GWALIOR
                         BEFORE
            HON'BLE SHRI JUSTICE ROHIT ARYA
                            &
      HON'BLE SHRI JUSTICE SATYENDRA KUMAR SINGH
                    ON THE 5 th OF APRIL, 2023
                CRIMINAL APPEAL No. 3696 of 2023

BETWEEN:-
SHIVRAJ SINGH S/O SHRI BABULAL, AGED 45 YEARS,
OCCUPATION    :   AGRICULTURE,  R/O   VILLAGE
CHIDORIYA PADRAT, P.S. CIVIL LINE, VIDISHA
DISTRICT VIDISHA (MADHYA PRADESH)

                                                     .....APPELLANT
(BY SHRI NAKUL KHEDKAR - ADVOCATE)

AND
1.    STATE OF MADHYA PRADESH THROUGH POLICE
      STATION CIVIL LINE, VIDISHA DISTRICT VIDISHA
      (MADHYA PRADESH)

2.    RUDRAPRATAP SINGH DANGI S/O SHRI GULAB
      SINGH DANGI, AGED 39 YEARS, R/O VILLAGE
      CHIDORIYA PADRAT, P.S CIVIL LINE, VIDISHA
      DISTRICT VIDISHA (MADHYA PRADESH) AT
      PRESENT KESHAV BHAWAN PITAL MIL, VIDISHA
      (MADHYA PRADESH)

3.    VIRENDRA SINGH DANGI S/O SHRI GULAB SINGH
      DANGI,   AGED   35   YEARS, R/O VILLAGE
      CHIDORIYA PADRAT P.S. CIVIL LINE VIDISHA
      DISTRICT VIDISHA (MADHYA PRADESH) AT
      PRESENT KESHAV BHAWAN PITAL MIL, VIDISHA
      (MADHYA PRADESH)

4.    MANISH DANGI S/O SHRI SAUDAN SINGH DANGI,
      AGED 38 YEARS, R/O VILLAGE CHIDORIYA
      PADRAT, P.S CIVIL LINE, VIDISHA, DISTRICT
      VIDISHA (MADHYA PRDAESH) AT PRESENT
      VAISHALI VIHAR COLONY, VIDISHA (MADHYA
      PRADESH)
                                  2
5.        SMT. LAXMI BAI DANGI W/O SHRI GULAB SINGH
          DANGI,   AGED    52   YEARS, R/O VILLAGE
          CHIDORIYA PADRAT, P.S CIVIL LINE, VIDISHA,
          DISTRICT VIDISHA AT PRESENT KESHAV
          BHAWAN PITAL MIL, VIDISHA (MADHYA
          PRADESH)

                                                              .....RESPONDENTS
(BY SMT. ANJALI GYANANI - PUBLIC PROSECUTOR )

          Th is appeal coming on for admission this day, JUSTICE ROHIT
ARYA passed the following:
                                      ORDER

This criminal appeal under Section 372 of Cr.P.C. has been filed by the appellant/complainant against the judgment dated 26.11.2022 passed by

Sessions Judge, Vidisha, M.P. in S.T.No.27/2018, whereby the Trial Court passed lesser and inadequate punishment for the offence punishable under Section 326/34 of IPC.

Having perused the impugned judgment, this Court is of the view that the Court below upon critical evaluation of the evidence placed on record has recorded impeccable findings and the same are found not to be vulnerable in the eyes of law particularly findings recorded in paragraphs 54, 55, 56, 60, 61, 63, 82, 83, 84, 85, 93, 96, 98, 99, 103, 104, 106, 107, 111, 128, 133, 144, 145, 146 and 147 of the impugned judgment, therefore, this present appeal preferred by the appellant/complainant sans merits and is hereby dismissed.

     (ROHIT ARYA)                                (SATYENDRA KUMAR SINGH)
        JUDGE                                             JUDGE
Abhi
Digitally signed by
ABHISHEK CHATURVEDI
Date: 2023.04.06 11:36:50
+05'30'