The State Of Madhya Pradesh vs Golu
2023 Latest Caselaw 75 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 2 nd OF JANUARY, 2023
                                          CRIMINAL APPEAL No. 10371 of 2022

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

                                                                                       .....APPELLANT
                         (DR. ANJALI GYANANI - PUBLIC PROSECUTOR FOR APPELLANT/STATE )

                         AND
                         GOLU S/O LALARAM PANTHI, AGE-25 YEARS, R/O
                         GRAM MASOODA, THANA DEHAT BASODA, DISTRICT
                         VIDISHA (MADHYA PRADESH)

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

                               This appeal coming on for hearing this day, JUSTICE ROHIT ARYA
                         passed the following:
                                                            ORDER

Heard on IA.17380 of 2022 which is an application under Section 378(3) Cr.P.C. moved on behalf of State against the judgment of acquittal dated 07.09.2022 passed by Second Additional Sessions Judge and Special Judge (Protection of Children From Sexual Offences Act, 2012), Ganjbasoda, District Vidisha (M.P.) in Special Sessions Case No.22/2019 whereby the respondent has been acquitted of the charges levelled against him under Sections 363, 366, 376(2)(n) IPC and under Section 5-L/6 of the Protection of Children from Signature Not Verified Signed by: PAWAN DHARKAR Signing time: 1/2/2023 6:32:40 PM

Sexual Offences Act, 2012.

We have heard learned Public Prosecutor appearing on behalf of State. 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 para 23 to 26 of the impugned judgment is found to be impregnable. Accordingly, IA.17380 of 2022 is rejected.

Consequently, present appeal stands dismissed.

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




Signature Not Verified
Signed by: PAWAN
DHARKAR
Signing time: 1/2/2023
6:32:40 PM