Laxmi Kant Agarwal vs State Of Rajasthan
2024 Latest Caselaw 7815 Raj

Rajasthan High Court - Jodhpur

Laxmi Kant Agarwal vs State Of Rajasthan on 6 September, 2024

Author: Birendra Kumar

Bench: Birendra Kumar

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR



           S.B. Criminal Revision Petition No. 752/2024




Laxmi Kant Agarwal S/o Late Banarasi Lal Agarwal, Aged About
63 Years, R/o Udaipur Road, Banswara, District Banswara
(Rajasthan) (Complainant)


                                                                           ----Petitioner
                                        Versus


1.     State Of Rajasthan, Through PP


2.     Nathu S/o Shri Hakariya, R/o Village Kuvaniya, Tehsil
       Ghatol,      At     Present       P.s.    Bhungra,            District   Banswara
       (Rajasthan) (Accused)
                                                                       ----Respondents


For Petitioner(s)             :     Mr. Shambhoo Singh Rathore
For Respondent(s)             :     Mr. Urja Ram Kalbi, PP



          HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

06/09/2024

Heard the parties.

This criminal revision is preferred against the order dated

22.03.2024 passed by the learned Sessions Judge, Banswara in

Criminal Appeal No.63/2023 affirming the order dated 09.11.2020

passed by the learned Addl. Chief Judicial Magistrate, Banswara in

Criminal Regular Case No.392/2011.

Both the Courts below have recorded concurrent finding of

facts on acquittal of respondent No.2.

(2 of 2) [CRLR-752/2024]

This Court has no power to convert judgment of acquittal

into conviction in exercise of revisional jurisdiction in view of bar

under Section 401(3) Cr.P.C.

Hence, the instant criminal revision stands dismissed as not

maintainable.

(BIRENDRA KUMAR),J 30-deep/-

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