Rajkumari Soni vs State Of Rajasthan (2026:Rj-Jd:2576)
2026 Latest Caselaw 626 Raj

Rajasthan High Court - Jodhpur

Rajkumari Soni vs State Of Rajasthan (2026:Rj-Jd:2576) on 15 January, 2026

Author: Farjand Ali

Bench: Farjand Ali

[2026:RJ-JD:2576]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Appeal (Sb) No. 522/2025

Rajkumari Soni W/o Shri Manoj Soni, Aged About 47 Years, D/o
Shiv Ratan Soni R/o -66 Shantipriya Nagar, Cheerghar, Opp.
Maulana Abdul Kalam Azad School, Jodhpur
                                                                      ----Appellant
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Manoj Soni S/o Shri Goverdhan Lal Soni, R/o Ravton Ka
         Bas,ghodo Ka Chowk Jodhpur
                                                                 ----Respondents


For Appellant(s)            :    Mr. Sabir Khan
For Respondent(s)           :    Mr. Surendra Bishnoi, AGA



                HON'BLE MR. JUSTICE FARJAND ALI

Order

15/01/2026

1. The accused-respondent Manoj Soni was prosecuted for the

offences under Sections 498-A and 406 of the Indian Penal

Code before the learned Judicial Magistrate, Jodhpur. Vide

judgment dated 15.01.2019, the learned trial court

convicted the accused and sentenced him to undergo the

punishment awarded therein.

2. Thereafter, the appellant herein preferred an appeal bearing

Criminal Appeal No. 23/2021, titled Smt. Rajkumari Soni vs.

State of Rajasthan & Anr., before the learned Sessions

Judge, Jodhpur. From the record, it appears that the said

appeal was preferred challenging the judgment of the trial

court. The learned Sessions Judge, Jodhpur, entertained the

(Uploaded on 17/01/2026 at 04:30:13 PM)

[2026:RJ-JD:2576] (2 of 2) [CRLAS-522/2025]

appeal and vide judgment dated 18.09.2024, dismissed the

same, though not on the ground of maintainability.

3. The appellant has now preferred the present appeal

challenging the judgment dated 18.09.2024 passed by the

learned Sessions Judge, Jodhpur.

4. This Court finds that the present appeal is, in effect, a

second criminal appeal. The Code of Criminal Procedure /

Bharatiya Nagarik Suraksha Sanhita does not provide for a

second appeal in criminal matters.

5. In the absence of any statutory provision permitting a

second criminal appeal, this Court is of the considered

opinion that the present appeal is not maintainable.

6. Accordingly, the instant criminal appeal is dismissed.

(FARJAND ALI),J 88-Samvedana/-

(Uploaded on 17/01/2026 at 04:30:13 PM)

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