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Judgment
7 paragraphs · 171 wordsRohit Arya, J
Heard on I.A. No.16645 of 2023, which is an application under Section 378(3) of Cr.P.C. moved on behalf of State seeking leave to appeal against the judgment of acquittal dated 20.06.2023 passed by VIII Additional Sessions Judge, District Gwalior (M.P.) in S.T. No.506/2014.
We have heard learned Public Prosecutor appearing on behalf of State.
We have also perused the impugned judgment.
The conclusion of acquittal drawn in favour of respondent particularly, in view of paragraphs 118, 119, 120, 121, 122 of the impugned judgment, appears to be reasonable and plausible based on proper appreciation of evidence. The judgment and the reasoning thereof, are not manifestly illegal or perverse to make out a case of miscarriage of justice. The judgment is impregnable as neither there is any illegality nor irregularity in the finding so recorded. Therefore, no compelling or substantial reasons for interference by this appellate Court and for grant of leave to appeal, are made out.
Accordingly, I.A. No.16645 of 2023 is rejected.
Consequently, present appeal stands dismissed.