Abdul Qayum vs State
2023 Latest Caselaw 5020 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 533/2019

Abdul Qayum

----Appellant Versus State

----Respondent

For Appellant(s) : Mr. Abdul Kalam For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

19/05/2023

1. In view of the insertion of proviso under section 372 of

Cr.P.C., an absolute right has been conferred upon the victim

of the case to prefer an appeal against the judgment of

acquittal.

2. In this view of the matter, the instant criminal leave to

appeal is disposed of with the direction that the same be

treated and registered as a regular criminal appeal under

proviso to Section 372 Cr.P.C.

3. Office to proceed.

(FARJAND ALI),J 63-Ashutosh/-

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