Laxmidevi vs State Of Rajasthan
2022 Latest Caselaw 14045 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 402/2022 Laxmidevi W/o Omprakash D/o Devaram, Aged 36 Years, R/o Ward No. 11 Srikaranpur Dist. Sriganganagar Raj.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Omprakash S/o Mohanlal, R/o Ward No. 10 Srikarnapur Dist. Ganganagar Raj.

----Respondents

For Petitioner(s) : Mr. Shree Kant Verma For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

29/11/2022

By way of filing the instant revision petition, petitioner has

challenged the legality, correctness and propriety of the judgment

of conviction dated 04.03.2017 passed by the learned Additional

Chief Judicial Magistrate, Sri Karanpur in Criminal Regular Case

no.213/2010 as well as the judgment of Appellate Court passed by

learned Additional Sessions Judge, Sri Karanpur in Criminal Appeal

No.02/2019 (CIS No.02/2019) before this Court.

After rigorous trial, the accused respondent was acquitted

from the charges leveled against him. Aggrieved by the judgment

of acquittal, the complainant has preferred the appeal wherein

after hearing the parties and considering the legal and factual

aspects of the matter, the learned Appellate court has confirmed

the judgment of acquittal. There are concurrent findings of two

Courts below with sound reasoning, thus, there seems no

(2 of 2) [CRLR-402/2022]

justification to interfere in the judgment passed by the Courts

below.

Accordingly, the instant revision petition filed under Section

379/401 of Cr.P.C. is dismissed.

(FARJAND ALI),J

20-amit/-

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