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Rajni Singh vs Om Prakash
2023 Latest Caselaw 1324 MP

Citation : 2023 Latest Caselaw 1324 MP
Judgement Date : 23 January, 2023

Madhya Pradesh High Court
Rajni Singh vs Om Prakash on 23 January, 2023
Author: Rohit Arya
                                                        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 23 rd OF JANUARY, 2023
                                          CRIMINAL APPEAL No. 11650 of 2022

                           BETWEEN:-
                           RAJNI SINGH W/O SHRI RAMKARAN SINGH, AGED
                           ABOUT 45 YEARS, BASANTPURA P.S RAUN, DISTRICT
                           BHIND (MADHYA PRADESH)

                                                                              .....APPELLANT
                           (BY SHRI YOGESH CHATURVEDI - ADVOCATE)

                           AND
                           1.    OM PRAKASH S/O SHRI KARAN SINGH, AGED
                                 ABOUT 61 YEARS, BASANTPURA P.S RAUN
                                 (MADHYA PRADESH)

                           2.    SATENDRA S/O KARAN SINGH, AGED ABOUT 58
                                 YEAR S, BASANTPURA, POLICE STATION RAUN
                                 DIST. BHIND (MADHYA PRADESH)

                           3.    LALLAN SINGH S/O VEER SINGH, AGED ABOUT 60
                                 YEAR S, BASANTPURA, POLICE STATION RAUN
                                 DIST. BHIND (MADHYA PRADESH)

                           4.    RAMKUMAR SINGH S/O RAMRAJ SINGH, AGED
                                 ABOUT 55 YEARS, BASANTPURA, POLICE STATION
                                 RAUN DIST. BHIND (MADHYA PRADESH)

                           5.    HARISHARAN SINGH S/O RAMRAJ SINGH, AGED
                                 ABOUT 52 YEARS, BASANTPURA, POLICE STATION
                                 RAUN DIST. BHIND (MADHYA PRADESH)

                           6.    ASHOK SINGH S/O BHARAT SINGH, AGED ABOUT
                                 55 YEARS, BASANTPURA, POLICE STATION RAUN
                                 DIST. BHIND (MADHYA PRADESH)

                           7.    VIJAY SINGH , THE THEN STATION INCHARGE,
Signature Not Verified
                                 POLICE STATION RAUN, PRESENTLY TOWN
Signed by: MONIKA
SHARMA
Signing time: 24-01-2023
05:45:01 PM
                                                                 2
                                    INSPECTOR,  POLICE          STATION      KOTWALI,
                                    (MADHYA PRADESH)

                           8.       SUDHEER AGARWAL , THE THEN SUB
                                    DIVISIONAL OFFICER OF POLICE LAHAR
                                    PRESENTLY WORKING AT CYBER CELL OF
                                    POLICE (MADHYA PRADESH)

                                                                                          .....RESPONDENTS


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

Heard on IA.19704/2022, which is an application under Section 378 of Cr.P.C. moved on behalf of appellant against the judgment of acquittal dated

20/10/2022 passed by Judicial Magistrate, First Class, Lahar, District Bhind in RCT No.89/2007 whereby the respondents have been acquitted of the charges levelled against them under Sections 427, 457, 323 of IPC.

We have heard learned counsel appearing on behalf of appellant. We have 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 16, 17 and 18 of the impugned judgment is found to be impregnable. Accordingly, IA.19704/2022 is rejected.

Consequently, present appeal stands dismissed.




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




Signature Not Verified
Signed by: MONIKA
SHARMA
Signing time: 24-01-2023
05:45:01 PM
 

 
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