The State Of Madhya Pradesh vs Sonu @ Prahlad
2023 Latest Caselaw 8892 MP

                                                             1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                                    BEFORE
                                 HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                                 ON THE 15 th OF JUNE, 2023
                                            CRIMINAL APPEAL No. 6545 of 2023

                          BETWEEN:-
                          THE STATE OF MADHYA PRADESH INCHARGE POLICE
                          STATION THROUGH POLICE STATION CITY BASODA,
                          VIDISHA (MADHYA PRADESH)

                                                                                          .....APPELLANT
                          (BY SHRI RAMADHAR CHOUBEY- PUBLIC PROSECUTOR )

                          AND
                          SONU @ PRAHLAD S/O GHANSHYAM KUSHWAH, AGED
                          ABOUT 20 YEARS, R/O LAL PATHAR GANJBASODA ,
                          VIDISHA (MADHYA PRADESH)

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

                                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/accused from the offence punishable under Sections 354, 506 Part II of IPC and Section 7/8 of POCSO Act, vide impugned judgment dated 03.02.2023 passed in Case No.13/2022 by Second Additional Sessions Judge and Special Judge (POCSO Act) Ganjbasoda District Vidisha (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

Signature Not Verified on critical evaluation of the evidence placed on record and correct principles of Signed by: YOGENDRA OJHA Signing time: 6/15/2023 5:47:49 PM

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 5:47:49 PM