The State Of Madhya Pradesh Thr vs Sodan Singh
2025 Latest Caselaw 11717 MP

Madhya Pradesh High Court

The State Of Madhya Pradesh Thr vs Sodan Singh on 27 November, 2025

         NEUTRAL CITATION NO. 2025:MPHC-GWL:30697




                                                              1                           MCRC-15443-2018
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                        BEFORE
                                       HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
                                                ON THE 27th OF NOVEMBER, 2025
                                            MISC. CRIMINAL CASE No. 15443 of 2018
                                            THE STATE OF MADHYA PRADESH THR
                                                          Versus
                                                 SODAN SINGH AND OTHERS
                           Appearance:
                                   Shri Saket Udeniya- Public Prosecutor for the petitioner/State.

                                   Shri Ravi Rahul- Advocate for respondents No.1 to 4.

                                                                  ORDER

Heard on I.A.No.5425/2018, an application for condonation delay for 13 days in filing this appeal.

For the reason mentioned in the application, the same is allowed. The delay for 13 days in filing this appeal is hereby condoned. This application under Section 378(3) of the Code of Criminal Procedure seeking leave of the Court to file criminal appeal is directed against the impugned judgment of acquittal dated 06.01.2018 passed in S.T.

No.384/2013. The trial Court has acquitted the respondents of the charge for offences punishable under Sections 294, 323, 325, 308, 506, 34 of IPC and under Section 25(b) of Arms Act.

Learned counsel for the petitioner/State, taking exception to the judgment of acquittal, submits that the trial Court has not appreciated the evidence on record in right perspective and discredited the evidence of

NEUTRAL CITATION NO. 2025:MPHC-GWL:30697

2 MCRC-15443-2018 material witnesses, leading to acquittal of respondents/accused.

Having perused the judgment of acquittal and considering the submissions advanced, without expressing any opinion on merits of the case, prima facie, this application for leave to appeal deserves to be and is, accordingly, allowed.

Registry is directed to register the accompanying criminal appeal. Heard on the question of admission.

The appeal is admitted for hearing.

Record of the trial Court be called for.

The appeal be listed accordingly.

(RAJESH KUMAR GUPTA ) JUDGE

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