Bansi Singh vs State And Ors (2024:Rj-Jd:36874)
2024 Latest Caselaw 7723 Raj

Rajasthan High Court - Jodhpur

Bansi Singh vs State And Ors (2024:Rj-Jd:36874) on 4 September, 2024

Author: Birendra Kumar

Bench: Birendra Kumar

[2024:RJ-JD:36874]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                  JODHPUR

            S.B. Criminal Revision Petition No. 1020/2005


Bansi Singh S/o Shri Ganesh Dan, by caste Charan, R/o Village
Kerpura, Charanwas, Post Govati, Tehsil Data Ramgarh, District
Sikar (Raj.)


                                                                         ----Petitioner
                                      Versus
1.    The State of Rajasthan through PP
2.    Smt. Sadakanwar W/o Rawatadan,
3.    Rawatdan S/o Rawatdan,
4.    Biharidan S/o Rawatdan,
5.    Vijendra Singh @ Birju S/o Rawatdan,
             all by caste Charan, R/o Indali, Police Station Chitawa,
district Nagaur(Raj.)
                                                                       ----Respondent


For Petitioner(s)          :     Mr. Askaranmar for
                                 Mr. S.S. Ladrecha.
For Respondent(s)          :     Mr. Urja Ram Kalbi, PP.
                                 Mr. Ranjeet Joshi.
                                 Mr. Kapil Bissa.



            HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

04/09/2024

1. Respondent Nos.2 to 4 faced trial in Sessions Case

No.25/2004 (20/2004). The trial resulted in acquittal for the

offences under Sections 498-A, 304-B as well as 201 IPC by

judgment dated 15.12.2004. In the year 2005, this criminal

revision was filed.

2. Section 401(3) Cr.P.C. does not authorise the High Court to

convert a finding of acquittal into a finding of conviction.

[2024:RJ-JD:36874] (2 of 2) [CRLR-1020/2005]

3. Hence, this criminal revision stands dismissed as devoid of

merit.

(BIRENDRA KUMAR),J 22-charul/-

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