Madhya Pradesh High Court
The State Of Madhya Pradesh vs Dalsingh on 29 August, 2017
-1- M.CR.C NO.7859/17
29.08.2017:
Shri Rajesh Joshi, learned GA for the
petitioner/State.
Heard on admission.
The prosecution has challenged the
judgment of acquittal from the charge
under section 325 IPC dated 6.3.2017
passed in criminal case No.593/2015 by
JMFC, Petlawad, district Jhabua.
Before the trial Court injured
Mangabai narrated the story. Her
daughter Mamtabai has supported her
version. Injury was found on the hand of
the complainant Mangabi by doctor M.L.
Chopra PW/3. Rajendra Sharma, A.S.I
(PW/4) and Jermin, Sub Inspector (PW/5)
have stated about the investigation.
Considering the evidence produced
before the trial Court, it appears to be
a fit case to grant leave to appeal.
Hence, petition is allowed and leave is
granted.
Office is directed to register it as
criminal appeal.
-2- M.CR.C NO.7859/17
Consequently, the appeal be treated
as admitted appeal.
Let a bailable warrant in the sum of
Rs.25,000/- be issued against the
respondent to secure his presence before
this Court on 27.10.2017.
A copy of this order be placed in the record of the criminal appeal.
With the aforesaid, the petition stands allowed.
(VIRENDER SINGH) JUDGE hk/