Govind Singh vs Madho Singh (2023/Rjjd/010957)
2023 Latest Caselaw 3261 Raj

[2023/RJJD/010957]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 29/2023

Govind Singh S/o Shri Raja Ram Singh, Aged About 66 Years, R/o Khandela, Police Station Sikar, Presently Residing At 1158 Khandela House, Out Side Chandpole Gate, Nirwan Marg, Jhotwara Road, Jodhpur.

----Petitioner Versus

1. Madho Singh S/o Anand Singh, R/o Ranauli, Police Station Ranauli, Sikar.

2. Gajendra Kumar Upadhyaya S/o Shivdayal, R/o 4/386, Vidhyadhar Nagar, Jodhpur.

3. Bhawani Singh Shekhawat S/o Kishan Singh, Aged About 42 Years, R/o Bada Pana Palasna, Police Station Ranauli, Tehsil Dantaramgarh, District Sikar.

4. Dwarkaprasad S/o Arjunlal Saini, R/o Takdijodshishyu, Police Station Ranauli, Tehsil Dantaramgarh, District Sikar.

5. State Of Rajasthan, Through Pp

----Respondents

For Petitioner(s) : Mr. Dhirendra Singh, Senior Advocate, assisted by Ms. Priyanka Borana For Respondent(s) : Mr. Gaurav Singh, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

19/04/2023

By way of filing the instant criminal revision petition,

challenge has been made to the judgment of acquittal dated

30.07.2021 passed by the learned Chief Judicial Magistrate, Sirohi

in regular Criminal Case No.356/2011, which is affirmed by the

learned Sessions Judge, Sirohi in Criminal Appeal No.14/2021.

Since a presumption of innocence was already existing

in favour of the accused, which found further fortification by the

[2023/RJJD/010957] (2 of 2) [CRLR-29/2023]

judgment of acquittal passed by the court of competent

jurisdiction and that was further affirmed by the appellate court, I

see no reason for interference. The revision petition has no force

and deserves to be dismissed. Accordingly, the same is

dismissed.

(FARJAND ALI),J 177-Pramod/-

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