Babu Ram vs State And Ors (2024:Rj-Jd:37868)
2024 Latest Caselaw 7979 Raj

Rajasthan High Court - Jodhpur

Babu Ram vs State And Ors (2024:Rj-Jd:37868) on 11 September, 2024

Author: Birendra Kumar

Bench: Birendra Kumar

                                   [2024:RJ-JD:37868]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                 S.B. Criminal Revision Petition No. 1051/2005

                                   Babu Ram S/o Saga Ram, by caste Meghwal, R/o Khudiyala,
                                   Tehsil Shergarh, Distt. Jodhpur
                                                                                                          ----Petitioner
                                                                         Versus
                                   1.    State of Rajasthan.
                                   2.    Ramkaran Dan S/o Sh. Bhurdan, by caste Charan, R/o Birai,
                                   Police Station Balesar, Distt. Jodhpur.
                                   3.     Swaroop Dan S/o Sh. Ramkarandan, by caste Charan, R/o
                                   Birai, Police Station Balesar, Distt. Jodhpur
                                                                                                        ----Respondent


                                   For Petitioner(s)            :     Ravindra Singh for Mr. M.R. Godara.
                                   For Respondent(s)            :     Mr. Urja Ram Kalbi, PP.



                                                 HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

11/09/2024

1. This criminal revision is against judgment of acquittal dated

9.9.2005 passed in Sessions Case No. 2/2004, whereby

respondent nos. 2 and 3 were acquitted for charges under Section

323 IPC and Section 3(1)(x) of the SC and ST Act.

2. Sub-Section 3 of Section 401 Cr.P.C. obstructs the power of

this court in exercise of revisional jurisdiction to convert a finding

of acquittal into one of conviction, therefore, this criminal revision

petition stands dismissed as not maintainable against acquittal.

(BIRENDRA KUMAR),J 10-sumer/-

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