STATE OF CHHATTISGARH Vs. PUNARAM SAHU

JUDGEMENT

(1.) The instant Acquittal Appeal has been preferred by the State against the judgment of acquittal dtd. 14/3/2013 passed by the Judicial Magistrate First Class, Raipur in Criminal Case No.304/2012, acquitting the respondents from the offence under Ss. 294, 506-II and 323 IPC.

(2.) The prosecution story in brief is that, on 4/7/2012 at about 10 PM when the complainant was talking to her mother in law Ishwari Bai, PW-2 in front of her house, the respondents abused the complainant Malti Bai, PW-1 in the name of her sister and mother by using filthy language. The house of complainant was in front of the house of the accused. The accused pushed the complainant, beaten her by hand and fist and also threatened to kill. A complaint was lodged before the Police Station Abhanpur and the accused were arrested. During the course of trial, charges were framed under Ss. 294,323 and 506/34 IPC, read over and explained to the accused who abjured their guilt.

(3.) The trial court after considering the evidence adduced by both the parties vide its judgment impugned acquitted the accused from the aforesaid offence, leading to filing of this Acquittal Appeal.