ARJUN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicants in this revision have challenged the judgment dated 07.10.2005 passed by Sessions Judge Kabirdham (Kawardha) in Criminal Appeal No. 11/2005 arising out of the judgment dated 29.07.2005 passed by JMFC Kawardha in Criminal Case No. 161/2005 convicting and sentencing the accused/applicants as detailed hereunder:

(2.) Facts of the case, in brief, are that on 31.04.2002 when complainant Narayni Bai (PW-1) was returning after taking bath in the river, on the way one Rajeshwari Mahar stopped her and referring to some previous quarrel between the sons of two, she caught hold of her hair. Thereafter her husband and brothers-in-law (the accused/applicants herein) also came there and assaulted her. When parents and brother of PW-1 came there to save the complainant, accused/applicants assaulted them also causing injuries on their head legs and thighs. It is alleged that accused/applicant Arjun filthily abused PW-1 branding her as prostitute and caused injury on her head and limbs with the help of club. On the basis of report Ex. P-1 lodged by the complainant PW-1 offences under Sections 341, 294, 323, 324, 34, 506B IPC were registered against the accused/applicants leading to filling of charge-sheet after completion of investigation.

(3.) On being satisfied with the averments of the parties and evidence on record the trial Court convicted and sentenced the accused/applicants as mentioned above. The findings recorded by the trial Court have been affirmed by the lower appellate Court by the Judgment impugned, and it is that which is under challenge in this revision.