The State Of Madhya Pradesh vs Jaswant @ Jasman
2023 Latest Caselaw 2444 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 10 th OF FEBRUARY, 2023
                  CRIMINAL APPEAL No. 2301 of 2023

BETWEEN:-
THE STATE OF MADHYA PRADESH THROUGH POLICE
STATION SHAMSHABAD, DISTRICT-VIDISHA (MADHYA
PRADESH)

                                                                .....APPELLANT
(BY SHRI A.K. NIRANKARI - PUBLIC PROSECUTOR )

AND
JASWANT @ JASMAN S/O SHRI MUNNALAL MEENA,
AGE 28 YEARS, R/O VILLAGE GOKULPUR THANA
SHAMSHABAD, DISTRICT - VIDISHA (MADHYA
PRADESH)

                                                              .....RESPONDENT


      This appeal coming on for admission this day, JUSTICE ROHIT

ARYA passed the following:
                                   ORDER

Heard on IA.3013 of 2023, which is an application under Section 378(3) Cr.P.C. moved on behalf of State against the judgment dated 02/12/2022 passed by IInd Additional Sessions Judge and Special Judge, Protection of Children from Sexual Offences Act in Special Case No.35/2019 seeking leave to appeal.

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 in favour of

the respondent particularly in view of paragraphs 22, 26 and 33 of the impugned judgment is found to be impregnable as neither there is any illegality nor irregularity in the findings so recorded. Accordingly, IA.3013 of 2023 is rejected.

Consequently, the present appeal is dismissed.

     (ROHIT ARYA)                                      (SATYENDRA KUMAR SINGH)
        JUDGE                                                   JUDGE
vc


     VARSHA CHATURVEDI
     2023.02.11 11:21:47
     +05'30'