Karmendra vs State Of Rajasthan
2022 Latest Caselaw 14723 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 303/2022

Karmendra S/o Late Shri Ganesh Das, Aged About 56 Years, B/c Swami, R/o Village Moti Bai Ka Mandir, Manak Chok, Jodhpur (Raj.)

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Raghu Nandan S/o Shri Jagdish Prasad, R/o Moti Bai Ka Mandir, Manak Chok, Jodhpur (Raj.)

3. Ram Kishore S/o Shri Jagdish Prasad, R/o Moti Bai Ka Mandir, Manak Chok, Jodhpur (Raj.)

4. Smt. Kamla W/o Raghu Nandan, R/o Moti Bai Ka Mandir, Manak Chok, Jodhpur (Raj.)

5. Satyanarayan S/o Shri Jagdish Prasad, R/o Moti Bai Ka Mandir, Manak Chok, Jodhpur (Raj.)

6. Ravi @ Laliya S/o Raghu Nandan, R/o Moti Bai Ka Mandir, Manak Chok, Jodhpur (Raj.)

7. Smt. Raju @ Rajeshwari W/o Satyanarayan, R/o Moti Bai Ka Mandir, Manak Chok, Jodhpur (Raj.)

8. Smt. Padma W/o Ram Kishore, R/o Moti Bai Ka Mandir, Manak Chok, Jodhpur (Raj.)

----Respondents

For Appellant(s) : Mr. C.P. Soni For Respondent(s) : Mr. Javed Gouri - PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

14/12/2022

An application has been preferred on behalf of the appellant

seeking conversion of leave to appeal into an appeal under the

proviso of Section 372 Cr.P.C.

(2 of 2) [CRLLA-303/2022]

It is submitted that by insertion of proviso of Section 372

Cr.P.C. an absolute right to appeal has been given to the victim

against the judgment of acquittal but due to inadvertence the

leave to appeal has been preferred on behalf of the complainant,

therefore, in the interest of justice the same may be converted

into the appeal under Section 372 Cr.P.C.

The application seeking conversion of leave to appeal into an

appeal is allowed. The leave to appeal be converted into an

appeal under the proviso of Section 372 Cr.P.C.

Leave application is disposed of.

Memo of leave to appeal be treated as a memo of appeal.

(FARJAND ALI),J 151-AK Chouhan/-

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