Parbat Singh vs State Of Rajasthan
2022 Latest Caselaw 14581 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 107/2022

Parbat Singh S/o Sh. Nag Singh, Aged About 80 Years, B/c Rajput, R/o Siwana, Teh. Siwana, P.s. Siwana, Dist. Barmer.

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Narain Singh S/o Sh. Jai Singh, B/c Rajput, R/o Siwana, Teh. And P.s. Siwana, Dist. Barmer.

3. Jabbar Singh S/o Jai Singh, B/c Rajput, R/o Siwana, Teh.

And P.s. Siwana, Dist. Barmer.

----Respondents

For Appellant(s) : Mr. Prakash Kumar for Mr. JVS Deora For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE FARJAND ALI Order

12/12/2022

The instant criminal leave to appeal has been preferred

against the judgment of acquittal dated 18.12.2020 passed by

learned Judicial Magistrate, Siwana, District Barmer in Criminal

Regular Case No. 102/2011.

As per proviso of Section 372 Cr.P.C., a victim of a case can

prefer an appeal against judgment of acquittal before a Court

where appeal ordinarily lies against the judgment of conviction.

In this view of the matter, the instant criminal leave to

appeal is dismissed. However, in the given situation, the appellant-

applicant is given liberty to challenge the judgment of acquittal

before the appropriate forum, if he desires to do so.

(FARJAND ALI),J 99-RP/-

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