KANAHIYA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The appeal is heard through video conferencing.

(2.) Challenge in this appeal is to the judgment of conviction and order of sentence dated 10.05.2006 passed by the Special Judge, Rajnandgaon, C.G. in Special Case No.01/2006, whereby the appellants stand convicted and sentenced as under:-

(3.) Case of the prosecution, in brief, is that on 06.10.2005, prosecutrix lodged written complaint Ex.P-1 before the Superintendent of Police alleging in it that on 01.10.2005 at about 5:00 pm, when she was at her home, at that time accused/appellants along with accused-Mohan came there with spade and pickaxe and started abusing filthily and threatening the prosecutrix of life and started assaulting her and also spat on her face. Hearing this quarrel, her neighbours and son came there and pacified the dispute between them and took the prosecutrix to home. Thereafter, prosecutrix narrated the said incident to her son. On the basis of written complaint Ex.P-1, enquiry was made and on 03.12.2005, FIR Ex.P-4 was lodged against the accused persons.