The State Of Madhya Pradesh vs Jahar Singh
2023 Latest Caselaw 2835 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 15 th OF FEBRUARY, 2023
                   CRIMINAL APPEAL No. 2538 of 2023

BETWEEN:-
THE STATE OF MADHYA PRADESH INCHARGE POLICE
STATION THROUGH POLICE THANA ISAGARH
DISTRICT ASHOKNAGAR (MADHYA PRADESH)

                                                               .....APPELLANT
(BY SHRI RAJESH SHUKA - LEARNED DEPUTY ADVOCATE GENERAL
FOR THE RESPONDENT-STATE )

AND
JAHAR SINGH S/O NATTHU ADIWASI, AGED ABOUT 42
YEARS, GRAM PATKHEDA THANA ISAGARH DISTRICT
ASHOKNAGAR (MADHYA PRADESH)

                                                             .....RESPONDENTS


      This appeal coming on for ADMISSION this day, JUSTICE ROHIT

ARYA passed the following:
                                     ORDER

This appeal under Section 378 Cr.P.C. by the State is directed against the judgment dated 01/11/2022 passed by Sessions Judge, Ashoknagar (M.P.) in ST No. 47/2020 seeking leave to appeal.

Upon perusal of the impugned judgment, particularly paragraphs 43, 44, 45, 46, 47 and 48, we are of the considered view that the learned Trial Judge upon critical evaluation of the evidence placed on record has reached to an impeccable finding of facts not pregnable with illegality.

Consequently, neither there is any illegality nor irregularity in the findings so recorded.

As a result, the instant appeal being sans merits is hereby dismissed.

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

     PRACHI
     MISHRA
     2023.02.16
     11:58:17
     +05'30'