Matadeen Madhup Sharma vs The State Of Madhya Pradesh
2023 Latest Caselaw 11089 MP

                                1
 IN    THE      HIGH COURT OF MADHYA PRADESH
                      AT GWALIOR
                         BEFORE
            HON'BLE SHRI JUSTICE ROHIT ARYA
                            &
       HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
                     ON THE 17 th OF JULY, 2023
                 CRIMINAL APPEAL No. 7406 of 2023

BETWEEN:-
MATADEEN MADHUP SHARMA S/O SHOBHARAM
SHARMA, AGED ABOUT 84 YEARS, RESIDENT OF
GRAM RUAR THANA SUMAOLI, MORENA (MADHYA
PRADESH)

                                                            .....APPELLANT
(BY SHRI MADHUKAR KULSHRESTHA - ADVOCATE )

AND
1.    THE STATE OF MADHYA PRADESH INCHARGE
      POLICE STATION THROUGH POLICE STATION
      SUMAOLI, MORENA (MADHYA PRADESH)

2.    RAMDEEN S/O SULTAN SINGH GURJAR, AGED
      ABOUT 40 YEARS, GRAM RUAR (MAINA BASAI)
      THANA SUMAWALI DISTRICT MORENA M.P.
      (MADHYA PRADESH)

                                                          .....RESPONDENTS
(BY DR. ANJALI GYANANI - LEARNED PUBLIC PROSECUTOR FOR
RESPONDENT NO.1/STATE )

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

This appeal under Section 372 of CrPC has been filed taking exception to the impugned judgment of acquittal dated 12/04/2023 passed by First Additional Sessions Judge, Jaura District Morena (M.P.) in Sessions Case No.121/2018, whereby respondent No.2 - Ramdeen has been acquitted of the

charges levelled against him under Sections 307 and 506 of the IPC.

We have heard learned counsel for the 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 paras 23, 24, 25, and 26 of the impugned judgment, is found to be impregnable as neither there is any illegality nor irregularity in the findings so recorded.

Consequently, present appeal stands dismissed.

   (ROHIT ARYA)                                     (SANJEEV S KALGAONKAR)
      JUDGE                                                  JUDGE
Prachi

    PRACHI
    MISHRA
    2023.07.18
    16:09:56
    +05'30'