Chattisgarh High Court
The State Of Chhattisgarh vs Shiv Kumar Satnami And Ors. 22 ... on 14 August, 2019
1
CRMP No. 280 of 2015
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRMP No. 280 of 2015
The State Of Chhattisgarh Through- District Magistrate
Bemetara Chhattisgarh
---- Petitioner
Versus
1. Shiv Kumar Satnami S/o Late Parasram Satnami Aged About 28
Years
2. Loknath @ Loku Satnami S/o Parasram Satnami Aged About 25
Years
3. Smt. Ganga Bai W/o Sukhchand Satnami Aged About 38 Years
R/o Village - Babai P.S. Lohara District Kabirdham Chhattisgarh
Respondent
For Petitioner/State Mr. R. Tripathi, Panel Lawyer
DB: Hon'ble Mr. Justice Prashant Kumar Mishra &
Hon'ble Mr. Justice Gautam Chourdiya
Order On Board By Prashant Kumar Mishra, J.
14/8/2019
1. Heard.
2. The trial Court has acquitted the accused of the charge under Section 302 read with Section 34 of IPC.
3. Considering the statement of PW-1 Khamhan Chouhan and PW- 2 CRMP No. 280 of 2015
2 Sadhu Ram, we are inclined to grant leave to appeal.
4. Accordingly, the CRMP is allowed.
5. Let regular Acquittal Appeal be registered and the same be posted for consideration in the week after next.
Sd/- Sd/-
( Prashant Kumar Mishra) (Gautam Chourdiya)
Judge Judge
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