ISHWAR SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard. The present revision is filed under Sec. 397/401 of Code of Criminal Procedure arising out of the judgment dtd. 23/1/2016 passed by Additional Sessions Judge (F.T.C.), Janjgir, District: Janjgir-Champa (C.G.) in Criminal Appeal No. 135 of 2014 whereby, the appeal of the applicant filed against the judgment dtd. 11/9/2014 of Judicial Magistrate First Class, Akaltara in Criminal Case No. 384 of 2013 convicting and sentencing him as under:

(2.) Case of the prosecution, in brief, is that on 30/10/2010, at about 08:00 pm, when the complainant Devnarayan, his wife Lalita and brother in law namely Ramlal were at their home in Jhapeli, at that time, the present applicants came to them and started abusing and assaulting them with the help of club, on account of which Ramlal sustained fracture over his hand and others persons were injured. On report being lodged to the above effect, the offence under Ss. 323/34 and 325/34 of IPC were registered against the applicants.

(3.) After completion of investigation, charge sheet under the aforesaid Sec. were filed before Judicial Magistrate First Class, Akaltara, District: Janjgir-Champa (C.G.). The applicants abjured the charge and pleaded non-guilty.