Hari Singh vs Ram Singh
2023 Latest Caselaw 9231 MP

                                                           1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                 AT GWALIOR
                                                   BEFORE
                                HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                                ON THE 20 th OF JUNE, 2023
                                            CRIMINAL APPEAL No. 132 of 2012

                          BETWEEN:-
                          HARI SINGH S/O BAPULAL RAMPURIYA, THANA
                          KUMBHRAJ, DISTT.GUNA (MADHYA PRADESH)

                                                                                        .....APPELLANT
                          (BY SHRI D.S.TOMAR- ADVOCATE)

                          AND
                          1.    RAM SINGH S/O SITARAM, AGED ABOUT 55
                                YEARS, GRAM RAIPURIYA, THANA KUMBHRAJ,
                                DISTT.GUNA (MADHYA PRADESH)

                          2.    GOVIND S/O RAM SINGH, AGED ABOUT 30 YEARS,
                                (MADHYA PRADESH)

                          3.    MOHAR SINGH S/O RAM SINGH, AGED ABOUT 25
                                Y E A R S , KUMBHRAJ DISTT.GUNA (MADHYA
                                PRADESH)

                          4.    STATE OF M.P. THR. P.S.KUMBHRAJ DISTT.GUNA
                                (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                          (BY SHRI LOKENDRA SHRIVASTAVA- PUBLIC PROSECUTOR)

                                Th is appeal coming on for hearing this day, t h e court passed the
                          following:
                                                            ORDER

This criminal appeal under Section 372 of CrPC has been filed by the appellant against the judgment dated 24.11.2011 passed by Additional Sessions Judge, Chachoda District Guna passed in Cr.A. No.279/2011.

Upon perusal of the impugned judgment, this Court is of the view that no Signature Not Verified Signed by: YOGENDRA OJHA Signing time: 6/21/2023 11:34:35 AM

ground is made out to interfere with the impugned judgment Judgment is based on critical evaluation of evidence placed on record.

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

(DEEPAK KUMAR AGARWAL) JUDGE ojha

Signature Not Verified Signed by: YOGENDRA OJHA Signing time: 6/21/2023 11:34:35 AM