The State Of Madhya Pradesh vs Ramu Kushwah
2023 Latest Caselaw 7367 MP

                                   1
 IN     THE       HIGH COURT OF MADHYA PRADESH
                        AT GWALIOR
                          BEFORE
             HON'BLE SHRI JUSTICE ROHIT ARYA
                             &
       HON'BLE SHRI JUSTICE SATYENDRA KUMAR SINGH
                        ON THE 4 th OF MAY, 2023
                  CRIMINAL APPEAL No. 6098 of 2023

BETWEEN:-
THE STATE OF MADHYA PRADESH THROUGH POLICE
STATION   LAHAR  DISTRICT BHIND   (MADHYA
PRADESH)

                                                                .....APPELLANT
(BY SHRI A.K.NIRANKARI-PUBLIC PROSECUTOR)

AND
1.    RAMU KUSHWAH S/O DASHRATH KUSHWAH,
      AGED 25 YEARS, R/O WARD NO 7, RAWAT
      MOHALLA, THANA LAHAR, DISTRICT BHIND
      (MADHYA PRADESH)

2.    SUNIL KUSHWAH S/O SHRIRAM KUSHWAH, AGED
      23  YEARS, R/O WARD NO.10 MADHYAPURA,
      THANA LAHAR DISTRICT BHIND (MADHYA
      PRADESH)

3.    ABHIYOKTRI R/O WARD NO 10, GALI NO 2,
      BHADHYAPURA       LAHAR     DISTRICT BHIND
      (MADHYAPRADESH) THANA LAHAR KE CRIME
      NO 244/2022 KI FARIYADI HAI

                                                             .....RESPONDENTS


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

This appeal under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities), Act, 1989 by the State is directed against the

judgment dated 14.02.2023 passed by the Sixth Additional Sessions Judge/Special Judge (POCSO /SC&ST Act), Bhind in SCATR No.163/2020 seeking leave to appeal.

Upon perusal of the impugned judgment, particularly paragraphs 24, 32 & 33, we are of the considered view that the learned Trial Judge upon critical evaluation of the evidence placed on record has reached to an impeccable finding of facts not pregnable with illegality.

Consequently, neither there is any illegality nor irregularity in the findings so recorded.

Accordingly, the instant appeal is hereby dismissed.

  (ROHIT ARYA)                                           (SATYENDRA KUMAR SINGH)
     JUDGE                                                        JUDGE
Aman
  AMAN TIWARI
  2023.05.06
  15:28:25 +05'30'