Nora Devi vs State Of Rajasthan
2022 Latest Caselaw 14614 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 124/2021

Nora Devi W/o Banwari Lal, Aged About 58 Years, By Caste Meghwal, R/o Goluwala, Tehsil Pilibanga, Distt. Hanumangarh (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through P.p.

2. Manaram S/o Sh. Ramrakh, By Caste Meghwal, R/o Goluwala Niwadaan, Tehsil Pilibanga, Distt. Hanumangarh (Raj.).

3. Jasram S/o Lt. Sh. Ramrakh, By Caste Meghwal, R/o Goluwala Niwadaan, Tehsil Pilibanga, Distt. Hanumangarh (Raj.).

----Respondents

For Petitioner(s) : Ms. Kriti Pareek Mr. N.L. Joshi For Respondent(s) : Mr. Javed Gouri - PP Mr. Aditya Singh for Mr. L.S. Jodha for complainant

HON'BLE MR. JUSTICE FARJAND ALI

Order

13/12/2022

The legality, correctness and propriety of the judgment of

acquittal dated 27.09.2017 passed by the Additional Chief Judicial

Magistrate, Hanumangarh in Criminal Regular Case No. 1111/2016

as well as the judgment dated 17.12.2020 in the appeal passed by

the Additional District & Sessions Judge No.2, Hanumangarh has

been challenged by way of filing instant criminal revision petition.

Heard learned counsel for the parties and perused the

record.

(2 of 2) [CRLR-124/2021]

After threadbare discussion of the evidence adduced on

behalf of prosecution, the learned trial court acquitted the

accused-respondents from the charges levelled against them.

Cogent, plausible and valid reasons have been assigned for

reaching on the conclusion of not guilty.

An appeal preferred against the judgment of acquittal has

been dealt with by the learned Additional Sessions Judge and the

matter was re-appreciated and after meticulous examination of

the matter, the learned appellate court affirmed the finding of

acquittal.

There is a concurrent finding of two courts below. The

presumption of innocence, which was already existing in favour of

the accused-respondents has further been strengthened by the

judgment of acquittal passed by a court of competent jurisdiction

and affirmed by the court appellate court. There is no force in the

revision petition and the same deserves to be dismissed.

The criminal revision petition is dismissed accordingly. The

record be sent back forthwith.

(FARJAND ALI),J 190-AK Chouhan/-

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