Lokendra Singh Vashistha vs Laxmi Mathur
2023 Latest Caselaw 9502 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 23 rd OF JUNE, 2023
                 CRIMINAL APPEAL No. 7309 of 2023

BETWEEN:-
LOKENDRA SINGH VASHISTHA S/O SHRI NIHAL SINGH,
AGED 40 YEARS, OCCUPATION: SOCIAL WORK, R/O
RAM BAG COLONY, CIRCUIT HOUSE ROAD, SHIVPURI
(MADHYA PRADESH)

                                                           .....APPELLANT
(BY SHRI NAVNIDHI PARHARYA - ADVOCATE)

AND
1.    LAXMI MATHUR W/O DEEPAK SAXENA, AGED 44
      YE A R S , OCCUPATION: GOVT TEACHER R/O
      RADHE NAGAR, GUNA BYPASS, INDUSTRIAL
      AREA, POLICE STATION DEHAT, SHIVPURI
      DISTRICT SHIVPURI (MADHYA PRADESH)

2.    STATE OF MADHYA PRADESH THROUGH POLICE
      STATION POHARI, DISTRICT SHIVPURI (MADHYA
      PRADESH)

                                                        .....RESPONDENTS
(MRS. ANJALI GYANANI - PUBLIC PROSECUTOR
FOR RESPONDENT NO.2 - STATE)

      Th is appeal coming on for admission 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 28/02/2023 passed by Third Additional Sessions Judge, Shivpuri in Case No. 500103/2016 (ST), whereby

the respondent No.1 has been acquitted of the charges levelled against him under Sections 420 and 474 of 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 12, 13, 14 and 18 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
yog




                               YOGESH
                               VERMA
                               2023.06.24
            VALSALA
            VASUDEVAN
            2018.10.26
            15:14:29 -07'00'
                               14:46:33
                               +05'30'