Barkat Khan vs State
2021 Latest Caselaw 6746 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Appeal No. 237/2019

Barkat Khan

----Appellant Versus State

----Respondent

For Appellant(s) : Mr. Dinesh Kumar Godara For Respondent(s) : Mr. Anil Joshi, P.P.

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

05/03/2021

The appellant is the complainant of the case. He has

approached this court through this appeal under Section 372 CrPC

for assailing the judgment dated 24.07.2019 passed by the

learned Additional Sessions Judge, Pokaran in Sessions Case

No.61/2017, whereby the respondents No.2 and 3 were acquitted

from the offences punishable under Sections 306, 384, 354,

506/120 and 325 IPC. Manifestly, none of the above offences is

punishable with "death or imprisonment for life". Thus, as per

Section 55 (7) of the Rajasthan High Court Rules, 1952, the

instant appeal is required to be placed before a Single Bench.

Office to proceed, accordingly.

(DEVENDRA KACHHAWAHA),J (SANDEEP MEHTA),J

22-Pramod/-

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