Mahindra Singh vs State And Anr
2023 Latest Caselaw 5571 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 596/2017

Mahindra Singh

----Appellant Versus State And Anr

----Respondent

For Appellant(s) : Mr. R.S. Gill For Respondent(s) : Mr. Abhishek Purohit, AGA Mr. Balvindra Singh

HON'BLE MR. JUSTICE FARJAND ALI

Order

03/08/2023

1. After full fledged trial, the learned trial Court has convicted

the accused respondent Mohan Singh but learned appellate

Court reversed the findings recorded by the trial Court and

acquitted him, thus, there seems reasonable ground to allow

the petitioner to prefer an appeal against the impugned

judgment.

2. 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.

3. Office to proceed.

(FARJAND ALI),J

22-Ashutosh/-

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