Citation : 2025 Latest Caselaw 7436 Raj
Judgement Date : 17 February, 2025
[2025:RJ-JD:9555]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Revision Petition No. 1294/2022
Salim Khan S/o Shri Shergul Khan, Aged About 49 Years, R/o
Kotadi, P.s. Arnod, District Pratapgarh (Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Ambika Pratap Singh D/o Shri Lokendra Singh, R/o
Kotadi, P.s. Arnod, District Pratapgarh (Raj.)
3. Devenera Singh S/o Shri Chetan Singh, R/o Kotadi, P.s.
Arnod, District Pratapgarh (Raj.)
4. Dhanpal Singh S/o Shri Mangu Singh, R/o Kotadi, P.s.
Arnod, District Pratapgarh (Raj.)
----Respondents
For Petitioner(s) : Mr. Vijay Kumar Gaur
For Respondent(s) : Mr. Narendra Gehlot, PP with
Mr. OP Choudhary
Mr. RS Chundawat
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Judgment
17/02/2025
Instant criminal revision petition under Section 397/401
Cr.P.C. has been filed by the petitioner/complainant against the
judgment dated 26.07.2022, passed by learned Sessions Judge,
Pratapgarh in Cr. Appeal No.20/2020 whereby the learned
appellate court acquitted the accused-respondents No.2 to 4 from
the offences under Sections 341, 323 IPC while setting aside the
judgment dated 18.12.2019, passed by the learned Additional
Chief Judicial Magistrate, Arnod, District Pratapgarh in Cr. Regular
Case No.23/2014.
[2025:RJ-JD:9555] (2 of 5) [CRLR-1294/2022]
Brief facts of the case are that on the basis of a complaint
filed by the petitioner/complainant, an FIR No.281/2013 was
registered at Police Station Arnod, District Pratapgarh under
Section 143, 341, 323, 504 IPC with the allegation that the
accused-respondents No.2 to 4 assaulted the
petitioner/complainant and his family members.
On completion of investigation, the police filed challan
against the accused-respondents No.2 to 4. Thereafter, the trial
court framed the charges against the accused-respondent Nos.2 to
4 for offence under Sections 341, 323, 504 IPC. They denied the
charges and claimed trial.
During the course of trial, the prosecution examined 11
witnesses and got exhibited certain documents. Thereafter,
statements of the accused-respondent Nos.2 to 4 were recorded
under section 313 Cr.P.C.
Upon conclusion of the trial, the learned trial court vide
impugned judgment dated 18.12.2019 convicted the accused-
respondent Nos.2 to 4 for offence under Sections 341, 323 and
gave benefit of probation under Section 4 of the Probation of
Offenders Act.
Aggrieved by their conviction, the accused-respondents No.2
to 4 preferred an appeal before the learned appellate court, which
came to be allowed vide judgment dated 26.07.2022 and the
appellate court while setting aside the order of conviction passed
by the trial court, acquitted the accused-respondents No.2 to 4
from the alleged offences. Hence this revision petition.
Learned counsel for the petitioner-complainant has
submitted that there is ample evidence against the accused-
[2025:RJ-JD:9555] (3 of 5) [CRLR-1294/2022]
respondent Nos.2 to 4 regarding commission of offence but the
learned appellate court did not consider the evidence and other
aspects of the matter in its right perspective and acquitted the
accused-respondent Nos.2 to 4 for offence under Sections 341 &
323 IPC. The learned courts below have committed grave error in
acquitting the accused-respondent Nos.2 to 4 despite the finding
of conviction recorded by the trial court. Thus, the impugned
judgment passed by the appellate court deserves to be quashed
and set aside and judgment of acquittal passed by the trial court
may be upheld.
Learned counsel for the accused-respondents submits that
the learned appellate court has considered each and every aspect
of the matter and has rightly acquitted the accused-respondents
from the aforesaid offences. The impugned judgment of the
appellate court is just and proper and does not warrant any
interference.
Heard learned counsel for the parties and perused the
impugned judgment passed by the appellate court as well as order
of the trial court and considered the material available on record.
On perusal of the impugned judgment of the appellate court,
it appears that the learned appellate court while passing the
impugned judgment has considered each and every aspect of the
matter and also considered the findings of the trial court as well as
evidence produced before the trial court in its right perspective.
There are major contradictions, omissions & improvements in the
statements of the witnesses. The prosecution has failed to prove
its case against the accused-respondent Nos.2 to 4 beyond all
reasonable doubts and thus, the learned appellate court has
[2025:RJ-JD:9555] (4 of 5) [CRLR-1294/2022]
rightly acquitted the accused-respondent Nos.2 to 4 from offence
under Section 341, 323 IPC.
In the light of aforesaid discussion, the petitioner has failed
to show any error of law or on facts on the basis of which
interference can be made by this Court in the judgment under
challenge. The judgment passed by the learned appellate court is
detailed and reasoned order and the same does not warrant any
interference from this Court.
In the case of 'Mrinal Das & others v. The State of
Tripura, : reported in 2011(9) SCC 479,', the Hon'ble Supreme
Court, after looking into many earlier judgments, has laid down
parameters, in which interference can be made in a judgment of
acquittal, by observing as under:
"An order of acquittal is to be interfered with only when there are "compelling and substantial reasons", for doing so. If the order is "clearly unreasonable", it is a compelling reason for interference. When the trial Court has ignored the evidence or misread the material evidence or has ignored material documents like dying declaration/report of ballistic experts etc.,the appellate court is competent to reverse the decision of the trial Court depending on the materials placed.
Similarly, in the case of State of Rajasthan v. Shera Ram
alias Vishnu Dutta, reported (2012) 1 SCC 602,' the Hon'ble
Supreme Court has observed as under:--
"A judgment of acquittal has the obvious consequence of granting freedom to the accused. This Court has taken a consistent view that unless the judgment in
[2025:RJ-JD:9555] (5 of 5) [CRLR-1294/2022]
appeal is contrary to evidence, palpably erroneous or a view which could not have been taken by the court of competent jurisdiction keeping in view the settled canons of criminal jurisprudence, this Court shall be reluctant to interfere with such judgment of acquittal."
There is a very thin but a fine distinction between an appeal/
revision against conviction on the one hand and acquittal on the
other. The preponderance of judicial opinion is that there is no
substantial difference between an appeal/revision against acquittal
except that while dealing with an appeal/revision against acquittal
the Court keeps in view the position that the presumption of
innocence in favour of the accused has been fortified by his
acquittal and if the view adopted by the court below is a
reasonable one and the conclusion reached by it had grounds well
set out on the materials on record, the acquittal may not be
interfered with. Learned counsel for the petitioner has failed to
show any error of law or on facts on the basis of which
interference can be made by this Court in the judgment under
challenge.
In the facts and circumstances of the case, the present
criminal revision petition has no substance and the same is hereby
dismissed.
Record of the courts below be sent back forthwith.
(MANOJ KUMAR GARG),J 169-MS/-
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