Madhya Pradesh High Court
The State Of Madhya Pradesh vs Ghanshyamdas on 17 June, 2015
M.Cr.C.No.7031/2008
17.6.2015
Shri Akshay Namdeo, Panel Lawyer for the
State/applicant.
Heard on admission.
After considering the submissions made by the
learned Panel Lawyer and looking to the evidence
advanced before the trial Court, it appears that the
allegation of the complainant and witnesses are
duly corroborated by medical evidence. It appears
that the trial Court acquitted the respondents on
the basis of minor contradictions in the evidence of the eye witnesses. It is a fit case, in which leave to appeal may be granted. Hence, leave application filed by the State is hereby accepted.
Office is directed to register the present matter as Criminal Appeal.
With the aforesaid directions, the present matter is hereby disposed off.
(N.K.GUPTA) JUDGE Pushpendra Criminal Appeal No. /2015 17.6.2015 Shri Akshay Namdeo, Panel Lawyer for the State/appellant.
Heard on admission.
The appeal is admitted for final hearing. Let the respondents No.1 to 4 be summoned by issuance of bailable warrants in the sum of Rs.25,000/- to secure their presence before this Court on 8.9.2015.
S.P. Umaria is directed to observe the strict compliance of the order.
Record of the trial Court is available. Case be listed for appearance of the respondents on 8.9.2015.
(N.K.GUPTA) JUDGE Pushpendra