DIVYARAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This petition under Section 482 of the Cr.P.C. is for quashment of the order dated 31.8.2001 passed by the Second Additional Sessions Judge (F.T.C), Jashpur Nagar, in Sessions Trial No.48/ 2001 whereby & where under learned Second Additional Sessions Judge has acquitted respondents Nos. 2 to 4 of the charge of Sections 307 & 307/34 of the Indian Penal Code.

(2.) Quashment is prayed on the ground that the Court below has not considered the evidence adduced on behalf of the prosecution sufficient for conviction of respondents No. 2 to 4 for the offence punishable under Sections 307 & 307/34 of the Indian Penal Code and thereby committed illegality.

(3.) Brief facts necessary for disposal of this petition is that the present petitioner along with other persons went to village Bipatpur for urad crop which he has sown in the field. Respondents Nos.'2 to 4 came there and assaulted the petitioner and other persons and caused grievous injuries. They have attempted to commit murder of the petitioner. Report was lodged and after completion of investigation charge-sheet was filed. Charges were framed upon respondents No. 2 to 4 and after providing opportunity of hearing to the parties. Learned Second Additional Sessions Judge has acquitted respondents No. 2 to 4 of the charges levelled against them.