STATE OF MADHYA PRADESH Vs. SHER SINGH

JUDGEMENT

(1.) These Criminal Appeals are filed being aggrieved of the judgment dtd. 14/5/2025 passed by learned 5th Addl. Sessions Judge, Sagar in Sessions Trial No. 450/2022, whereby learned trial Court has acquitted the accused Sher Singh S/o Ramgol @ Ramgopal Thakur, aged about 62 years from the charges under Sec. 420, 467, 468, 471 and 474 of IPC.

(2.) Learned counsel for the appellant submits that prosecution case, in short, is that complainant-Meera Bai Thakur had given a complaint to the Police Station, Civil Line to the effect that her husband-Tej Singh Thakur died on 28/04/2020. There was a Mahendra Tractor bearing registration No. M.P.15 AA/9183 in the name of her husband which was to be transferred in the name of complainant-Meera Bai Thakur in the office of R.T.O., Sagar, but, her Jeth namely Sher Singh Thakur fraudulently got it transferred in his name by preparing forged documents. Thus, it is submitted that present is a case where learned trial Court has arbitrarily acquitted the accused without considering the facts of the case in correct perspective.

(3.) Shri Manas Mani Verma, learned Public Prosecutor, supports the contention put forth by Shri Madan Singh, learned counsel for the appellant in Cr.A. No.6547/2025 and submits that present is a case where conviction should have been recorded, however, instead of recording conviction, learned trial Court has arbitrarily recorded a finding of acquittal which needs to be reversed.