The State Of Madhya Pradesh vs Ramsewak @ Sewak
2023 Latest Caselaw 6504 MP

                                  1
 IN    THE       HIGH COURT OF MADHYA PRADESH
                       AT GWALIOR
                         BEFORE
      HON'BLE SHRI JUSTICE SATYENDRA KUMAR SINGH
                      ON THE 21 st OF APRIL, 2023
                 CRIMINAL APPEAL No. 2119 of 2023

BETWEEN:-
THE STATE OF MADHYA PRADESH INCHARGE POLICE
STATION THROUGH POLICE STATION INDAR (MADHYA
PRADESH)

                                                                .....APPELLANT
BY SHRI GIRDHARI SINGH CHAUHAN-PUBLIC PROSECUTOR FOR THE
APPELLANT/STATE.

AND
RAMSEWAK @ SEWAK S/O LATTU YADAV DEVRI
THANA CHILWANI (MADHYA PRADESH)

                                                            .....RESPONDENTS
(NONE FOR THE RESPONDENT)

      This appeal coming on for admission this day, th e court passed the
following:
                                   ORDER

Heard on IA No.2800/2023, which is an application under Section 378(3)

Cr.P.C. moved on behalf of State against the judgment of acquittal dated 24.11.2022 passed by Seventh Additional Sessions Judge, Shivpuri, District Shivpuri (M.P.) in Sessions Case No.96/2022 whereby the respondent has been acquitted of the charges levelled against him under Sections 148, 308/149, 323/149 (four counts) and 325/149 of IPC.

I have heard learned Public Prosecutor appearing on behalf of State and also perused the impugned judgment.

In the light of the findings of the Trial Court which are based on critical

evaluation of the evidence on record, conclusion of acquittal drawn particularly in view of paragraphs 6, 7, 8, 23 and 24 of the impugned judgment is found to be impregnable. Accordingly, IA No.2800/2023 is rejected.

Consequently, present appeal stands dismissed.

(SATYENDRA KUMAR SINGH) JUDGE Van VANDANA VERMA 2023.04.21 15:27:37 -07'00'