The State Of Madhya Pradesh vs Ganesh Sahriya
2023 Latest Caselaw 8775 MP

                                                          1
                           IN    THE      HIGH COURT OF MADHYA PRADESH
                                                AT GWALIOR
                                                   BEFORE
                                HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                               ON THE 14 th OF JUNE, 2023
                                           CRIMINAL APPEAL No. 5669 of 2023

                          BETWEEN:-
                          THE STATE OF MADHYA PRADESH INCHARGE POLICE
                          STATION THROUGH POLICE STATION MYANA
                          (MADHYA PRADESH)

                                                                                      .....APPELLANT
                          (BY MS. KALPNA PARMAR- PANEL LAWYER)

                          AND
                          1.    GANESH SAHRIYA S/O SHRI KHACHCHU
                                SAHRIYA, AGED ABOUT 22 YEARS, OCCUPATION:
                                LABOUR R/O VILLAGE BHADORA THANA
                                MAYANA (MADHYA PRADESH)

                          2.    BHURA SEHRIYA S/O SHRI KACCHU SEHRIYA,
                                AGED ABOUT 40 YEARS, OCCUPATION: MAZDURI
                                GRAM BHADORA THANA MAYANA DISTT. GUNA
                                (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (NONE FOR THE RESPONDENTS)

                                This appeal coming on for admission this day, th e court passed the
                          following:
                                                           ORDER

O n behalf of the State, this criminal appeal has been preferred under Section 378 of the Code of Criminal Procedure against the acquittal of respondent No.1/accused from the offence punishable under Sections 354, 323 of IPC (two counts) and 7/8 of POCSO Act and respondent No.2/accused from the offence punishable under Section 323 of IPC, vide impugned

Signature Not Verified judgment dated 03.02.2023 passed in Special Case No.74/2020 by Special Signed by: YOGENDRA OJHA Signing time: 6/15/2023 10:24:18 AM

Judge (POCSO Act) Guna (M.P.).

Upon perusal of the impugned judgment, this Court is of the view that no ground is made out to interfere with the impugned judgment. Judgment is based on critical evaluation of the evidence placed on record and correct principles of law.

Accordingly, this criminal appeal sans merits and is hereby dismissed.

(DEEPAK KUMAR AGARWAL) JUDGE ojha

Signature Not Verified Signed by: YOGENDRA OJHA Signing time: 6/15/2023 10:24:18 AM