RAMESH KUMAR KHATRI Vs. SARSWATI DEVI; PRABHUNATH KUSHWAHA; CHANDAN KUMAR KUSHWAHA; STATE OF CHHATTISGARH

JUDGEMENT

(1.) In (Satya Pal Singh v. State of Madhya Pradesh, 2015 AIR(SCW) 6251), it has been observed as follows:

(2.) Learned Counsel for the Appellant therefore prays for and is permitted to make necessary incorporation in the memo of appeal seeking leave to appeal. He is permitted to do so during the course of the day.

(3.) The Stamp Reporter is henceforth required to take note of the excerpt from Satya Pal Singh in all future acquittal appeals preferred by the victim/complainant and/or his/her relatives.