State Of Rajasthan vs Gopa Ram @ Gopalram
2023 Latest Caselaw 5031 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 1885/2022

State Of Rajasthan

----Appellant Versus Gopa Ram @ Gopalram

----Respondent

For Appellant(s) : Mr. Javed Gauri, P.P. For Respondent(s) : Ms. Priyanka Borana

HON'BLE MR. JUSTICE FARJAND ALI

Order

19/05/2023

1. The accused respondent-Gopa Ram is present in person

before this Court and is duly identified by his counsel Ms. Priyanka

Borana. His presence is marked.

2. Heard.

3. A perusal of the judgment impugned dated 10.08.2018

revealing that the accused respondent has been acquitted from

the charges by giving him benefit of doubt. There appears valid

and reasonable ground to make a further appreciation of evidence.

4. Admit.

5. Call for the record.

6. Put up in due course after receiving the record.

(FARJAND ALI),J 160-divya/-

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