Premsukh vs State
2021 Latest Caselaw 12086 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 596/2020

Premsukh S/o Shri Khubiram, Aged About 75 Years, By Caste Brahaman, R/o Ward No. 18, Suratgarh, District Sri Ganganagar.

----Petitioner Versus

1. State, Through P.p.

2. Prem Kumar S/o Shri Maniram, By Caste Meghwal, Presently R/o Ward No. 32 Khatik Mohalla Near Kani Mata Mandir Suratgarh, District Sri Ganganagar.

3. Bhura Ram S/o Shri Maniram, By Caste Meghwal, Presently R/o Ward No. 32 Khatik Mohalla Near Kani Mata Mandir Suratgarh, District Sri Ganganagar.

4. Rajesh Kumar S/o Shri Maniram, By Caste Meghwal, Presently R/o Ward No. 32 Khatik Mohalla Near Kani Mata Mandir Suratgarh, District Sri Ganganagar.

----Respondents

For Petitioner(s) : None present For Respondent(s) : Mr. Sudheer Tak, PP

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Order

03/08/2021

Perused the impugned order dated 15.10.2019 and

29.2.2020 whereby the trial court as well as the Appellate Court

have passed the judgment of acquittal in favour of the

respondents No. 2 & 3. Learned Court below came to the

conclusion that it is not proved that the respondents have

trespassed and also caused loss and damages at the field of the

complainant.

(2 of 2) [CRLR-596/2020]

Perused the material placed before the Court. I do not find

any reason to interfere with the concurrent finding of acquittal

arrived at by the courts below.

The revision petition devoid of merit is, therefore, dismissed.

(GOVERDHAN BARDHAR),J

ns. 100-

Powered by TCPDF (www.tcpdf.org)