Madhya Pradesh High Court
The State Of Madhya Pradesh vs Vishram Singh on 20 November, 2014
Miscellaneous Criminal Case No.8566 of 2014
20.11.2014
Shri Akhilendra Singh, Government Advocate for the
applicant.
This is an application under section 378(3) of the Code
of Criminal Procedure, 1973 for grant of leave to appeal.
Arguments heard.
The impugned judgment and record of the trial court
perused.
After perusing the reocrd and also having regard to
the evidence of victim Mangilal (PW-1) wherein he has
stated that Danda blow was given on his head only by
respondent No.1 Vishram Singh, we deem it proper to grant
leave to appeal against Vishram Singh only.
Leave to appeal in respect of respondent No.1 Vishram Singh is granted.
As regard respondents No.2 to 4, leave to appeal is rejected.
This case be now registered as Criminal Appeal. Let a bailable warrant for a sum of Rs.2000/- be issued against respondent No.1 Vishram Singh for his appearance before this Court on a dateto be fixed by the office.
(AJIT SINGH) (RAJENDRA MAHAJAN)
JUDGE JUDGE
Khan*