State Of Rajasthan vs Surendra @ Chhinda And Ors
2023 Latest Caselaw 3939 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 276/2017

State Of Rajasthan

----Appellant Versus Surendra @ Chhinda And Ors

----Respondent

For Appellant(s) : Mr. Abhishek Purohit, AGA

HON'BLE MR. JUSTICE FARJAND ALI

Order

02/05/2023

1. The judgment of acquittal has been passed after a bare

thread discussion of the evidence and by observing that the

offence was not proved beyond reasonable doubt. Learned trial

Court has acquitted the accused respondent from the charges

alleged.

2. The State launched the prosecution as per the prescribed

procedure. The offence was proved after investigation and

cognizance was taken and charges were framed in light of this, it

is felt appropriate to allow the State to prefer an appeal against

the impugned judgment.

3. Accordingly, the instant leave to appeal application is

allowed. The memo of leave to appeal application shall be treated

and registered as an appeal.

4. Office to proceed.

(FARJAND ALI),J 39-divya/-

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