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[Cites 3, Cited by 9]

Chattisgarh High Court

State Of Chhattisgarh vs Jhamesh 8 Cra/2211/2000 Sudarshan ... on 23 September, 2019

Author: Prashant Kumar Mishra

Bench: Prashant Kumar Mishra

                                    1
                                                   CRMP No. 2131 of 2019


                                                               NAFR

      HIGH COURT OF CHHATTISGARH, BILASPUR

                      CRMP No. 2131 of 2019

    State Of Chhattisgarh Through Station House Officer, Police
      Station Gariyaband, District Gariyaband Chhattisgarh.

                                                     ---- Applicant

                              Versus

    Jhamesh S/o Shri Asharam Dhruw Aged About 20 Years R/o
      Village Hardi Shyamnagar, Police Station And District
      Gariyaband Chhattisgarh.

                                                  ---- Respondent



For Applicant-State            :-       Shri Pawan Kesharwani, PL


        Hon'ble Shri Justice Prashant Kumar Mishra &
           Hon'ble Shri Justice Gautam Chourdiya

                         Order On Board

                                By

                   Prashant Kumar Mishta, J.

23/09/2019

1. On due consideration delay of 467 days in filing of the Cr.M.P. is condoned. Accordingly, I.A. No.01 of 2019 which is an application for condonation of delay in filing of the instant Cr.M.P. is allowed.

2. The trial Court has acquitted the accused of the charges 2 CRMP No. 2131 of 2019 under Sections 307 of I.P.C. and Section 25(1)(1-ख)(ख) of the Arms Act, 1959.

3. The accused allegedly caused injuries to the victim PW-1 Mohan Kumar by means of Chura, however, the victim has turned hostile and has not supported the case of prosecution.

4. PW-5 Ashok Kumar has projected in the examination-in-

chief, as if he has seen the incident, however, in paragraph 5 of his cross-examination, he admits that when he reached the place of occurrence, the victim was already fallen on the ground and the accused was not present. He also says that he could not tell as to the reason for sustaining injuries by the victim, his brother-in-law (Jija).

5. Considering the nature and quality of evidence on record and particularly for the reason that the victim himself has turned hostile and would not make any allegation against the accused, we are not inclined to grant leave to appeal against acquittal.

6. Accordingly, the Cr.M.P deserves to be and is hereby dismissed.

                  Sd/-                                   Sd/-
         (Prashant Kumar Mishra)                  (Gautam Chourdiya)
                Judge                                  Judge

Ayushi