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Judgment
The applicant complainant has approached this court by way
of the instant application preferred under Section 378 Cr.P.C.
craving leave to file an appeal against the judgment dated
30.08.2016 passed by the learned Chief Judicial Magistrate,
Jaisalmer in Criminal Regular Case No.75/2006 whereby, the
respondents accused were acquitted from the charge under
Sections 193, 196, 420 and 120-B IPC.
Having heard and considered the arguments advanced by
Shri Khatri learned counsel representing the applicant complainant
and after going through the impugned judgment as well as the
record, I am of the firm opinion that the learned trial court
assigned cogent and convincing reasons for recording acquittal of
the respondent after due appreciation of evidence available on
record. The applicant complainant failed to prove by leading any
cogent trustworthy evidence that the respondents fraudulently
induced him and made him to part with any valuable security or
money or cheated him.
In this background, I find no justifiable ground so as to grant
leave to the applicant complainant for filing an appeal against the
impugned judgment of acquittal dated 30.08.2016 which ex-facie
does not suffer from any shortcoming, either factual or legal,
warranting interference.
Consequently, the instant leave to appeal application
preferred by the applicant complainant is hereby rejected being
devoid of merit.
Record be returned to the trial court.