SHOYEB RAJA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Assailed before us, at the insistence of the complainant, is a judgment and order dtd. 23/11/2023 of the High Court of Madhya Pradesh (Principal Bench at Jabalpur), passed in Criminal Revision No.3125 of 2021, whereby the judgment/order dtd. 11/11/2021 in Sessions Trial No.52/2019 of the learned IV Additional District and Sessions Judge, Seoni, acquitting the accused- Respondents (Nos.2 to 9) of the charges under Ss. 294, 323, 506, 353, 352 read with Sec. 34 Indian Penal Code(For short, 'IPC') was confirmed.

(2.) The complainant-appellant was appointed as the Chairman of the District Waqf Board, Seoni, thereby being charged with the supervision of Masjid Committees. As a result of the dispute between the newly appointed committee of which he was the Chairman and the previous committee, the claimant was abused and beaten to the point of unconsciousness.

(3.) He was taken to the district hospital wherefrom he was referred to the Asian Hospital, Nagpur and upon discharge therefrom, FIR No.133 of 2018 dtd. 9/3/2018 under Ss. 294, 323, 506 read with 34 IPC came to be lodged.