Smt Vachna vs State And Ors
2023 Latest Caselaw 3890 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Crml Leave To Appeal No. 501/2017

Smt Vachna

----Appellant Versus State And Ors.

----Respondent

For Appellant(s) : Mr. Ganga Singh Rajpurohit For Respondent(s) : Mr. Abhishek Purohit, AGA Mr. Vikram Choudhary

HON'BLE MR. JUSTICE FARJAND ALI

Order

02/05/2023

1. In this case, the petitioner happens to be the victim of the

case. The appellant filed a complaint before SHO Police Station,

Takhatgarh upon which an FIR was registered bearing

No.187/2013 at police station Takhatgarh. After investigation, the

charge sheet was filed against accused Sakaram for offence under

Section 452, 323, 354, 376/511 of IPC and against accused

Samaram for offence under Sections 323, 341 of IPC. After a full

fledged trial and scrutiny of the evidence, the learned trial Court

acquitted the accused respondents-Sakaram from the charges

framed under Sections 452, 323, 354 and 376/511 of IPC and

Samaram from the charges framed under Sections 341 and 323 of

IPC by giving them benefit of doubt.

2. Thus, in my considered view, the grounds mentioned in the

memo of leave to appeal application, the present case is a fit one

where a leave should be granted to the petitioner to prefer an

appeal against the impugned judgment.

(2 of 2) [CRLLA-501/2017]

3. 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.

4. Office to proceed.

(FARJAND ALI),J 41-divya/-

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