Balvinder Singh vs Baldev Singh (2023/Rjjd/007374)
2023 Latest Caselaw 2431 Raj

[2023/RJJD/007374]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 2121/2022

Balvinder Singh S/o Sh. Gurmel Singh, Aged About 41 Years, Vill. Redewala, Teh. Srikaranpur, Dist. Sriganganagar (Raj.).

----Appellant Versus Baldev Singh S/o Sh. Jora Singh, Aged About 58 Years, Chak 6 H, Post Office Patroda, Teh. Srikaranpur, Dist. Sriganganagar (Raj.).

----Respondent

For Appellant(s) : Mr. Ankur Lamba For Respondent(s) : Mr. Javed Gauri, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

22/03/2023

In view of the statutory provision contained in Sub-clause 4

of Section 378 Cr.P.C, the appeal under the proviso of Section 372

of Cr.P.C. is not maintainable against the Judgment of acquittal

passed by the Magistrate.

Accordingly, the present appeal is dismissed.

(FARJAND ALI),J 64-divya/-

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