Champa Lal vs State
2021 Latest Caselaw 17221 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Appeal No. 2/2020

Champa Lal

----Appellant Versus State

----Respondent

For Appellant(s) : None present For Respondent(s) : Mr. B.R. Bishnoi, AGC Mr. Sikandar Khan

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE SAMEER JAIN

Order

17/11/2021

The matter comes up for orders on an application

preferred by the complainant for releasing the gold articles, cash

amount to the tune of Rs.93,600/- and four keys recovered from

the accused appellant during the course of investigation.

By the impugned judgment dated 11.12.2019, the

accused appellant Champalal was convicted and sentenced to

undergo life imprisonment. The trial court has already directed

that the valuables, i.e. gold ornaments and the cash shall be

returned to the complainant Sakharam (P.W.3) after the limitation

for appeal is over.

It may be mentioned here that the appellant Champalal

also filed an appeal under Section 454 CrPC for challenging the

direction given by the trial court to return the valuables to the

complainant, but the said appeal has been dismissed vide order

dated 09.09.2021. Thus, there is no impediment in directing

(2 of 2) [CRLAD-2/2020]

return of these articles to the complainant. Accordingly, the

Registry is directed to return the original record to the trial court,

who shall, after due verification, hand over the gold ornaments

and cash amount to the complainant Sakharam. Immediately

after this process is completed, the record be sent back to this

court. The application is allowed, accordingly.

(SAMEER JAIN),J (SANDEEP MEHTA),J

19-Pramod/-

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