Narmada W/O Ghanshyam Dass Df/O ... vs State Of Rajasthan ...
2023 Latest Caselaw 3658 Raj

[2023/RJJD/012148]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 338/2018

Narmada W/o Ghanshyam Dass Df/o Mohan Dass, B/c Vaishnav, Village Guda P.s. Kalandri, Distt. Sirohi

----Appellant Versus

1. State Of Rajasthan, Through PP

2. Ghanshyam Dass S/o Shanker Dass, B/c Vaishnav, Village Ghumbariya P.S. Bagora, Distt. Jalore

----Respondents

For Appellant(s) : Mr. Shree Kant Verma For Respondent(s) : Mr. A.R. Choudhary, PP Mr. R.K. Bohra

HON'BLE MR. JUSTICE FARJAND ALI

Order

26/04/2023

1. A perusal of the record is revealing that for accusation of

committing an offence under Section 498-A of the IPC, the

accused respondent was charge-sheeted and after rigorous

trial he was convicted for the charge.

2. Aggrieved by the judgment of conviction, the accused

respondents preferred an appeal in which after hearing the

parties, the learned appellate Court acquitted the accused

respondents. Hence, the instant leave to appeal is preferred.

3. Heard.

4. After going through the niceties of the matter and taking into

account that in the Court of first instance, the offence was

found proved. This Court deems it appropriate to allow the

petitioner to prefer an appeal against the judgment of

[2023/RJJD/012148] (2 of 2) [CRLLA-338/2018]

acquittal passed by the appellate Court. Accordingly, the

instant application seeking leave to appeal is allowed. The

memo of leave to appeal application shall be treated and

registered as an appeal.

5. Office to proceed.

(FARJAND ALI),J 25-Ashutosh/-

Powered by TCPDF (www.tcpdf.org)