Malkeet Singh vs State Of Rajasthan
2021 Latest Caselaw 17429 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 197/2021

1. Malkeet Singh S/o Shri Pratap Singh, Aged About 59 Years, R/o Chak 24 F, Tehsil Srikaranpur Distt. Sriganganagar.

2. Surjeet Singh S/o Pratap Singh, Aged About 67 Years, R/o Chak 24 F, Tehsil Srikaranpur Distt. Sriganganagar.

----Appellants Versus

1. State Of Rajasthan, Through Pp

2. Darshan Singh S/o Shri Kartar Singh, Aged About 73 Years, B/c Jat Sikh, R/o Chak 24 F, Ps Kesrisinghpur, Tehsil- Srikaranpur Distt-Sri Ganganagar.

3. Rajendra Singh S/o Shri Hajara Singh, Aged About 43 Years, B/c Jat Sikh, R/o Chak 24 F, Ps Kesrisinghpur, Tehsil- Srikaranpur Distt-Sri Ganganagar.

4. Narendra Singh S/o Shri Hajara Singh, Aged About 63 Years, B/c Jat Sikh, R/o Chak 24 F, Ps Kesrisinghpur, Tehsil- Srikaranpur Distt-Sri Ganganagar.

5. Bhupendra Singh S/o Shri Darshan Singh, Aged About 41 Years, B/c Jat Sikh, R/o Chak 24 F, Ps Kesrisinghpur, Tehsil- Srikaranpur Distt-Sri Ganganagar.

6. Bhola Singh S/o Shri Davendra Singh, Aged About 28 Years, B/c Jat Sikh, R/o Chak 24 F, Ps Kesrisinghpur, Tehsil- Srikaranpur Distt-Sri Ganganagar.

7. Sukhdev Singh @ Sukhna S/o Shri Narendra Singh, Aged About 28 Years, B/c Jat Sikh, R/o Chak 24 F, Ps Kesrisinghpur, Tehsil- Srikaranpur Distt-Sri Ganganagar.

8. Pragat Singh S/o Shri Narendra Singh, Aged About 23 Years, B/c Jat Sikh, R/o Chak 24 F, Ps Kesrisinghpur, Tehsil- Srikaranpur Distt-Sri Ganganagar.

----Respondents

For Appellant(s) : Mr. RDSS Kharlia For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE RAMESHWAR VYAS

(2 of 2) [CRLLA-197/2021]

Order

22/11/2021

The instant leave to appeal has been filed under Section

378 (3) & (4) Cr.P.C. against the judgment dated 7.9.2021,

whereby learned Additional Sessions Judge, Srikaranpur,

Sriganganagar in Sessions Case No. 01/2020 (CIS No.04/2020)

acquitted the accused respondents from offences under Sections

147, 148, 307, 307/149, 326, 326/149, 323/149 and 452 IPC.

Heard the learned counsel for the appellants.

This Court is of the opinion that there is valid and

substantial ground to allow this leave to appeal against the

impugned judgment dated 7.9.2021. Accordingly, the present

leave to appeal is granted.

This leave to appeal be treated as appeal.

Call for the record.

List the matter after receipt of the record.

(RAMESHWAR VYAS),J

43-Mak/-

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