SHANKAR SHARMA Vs. GYAN SINGH SABLANI

JUDGEMENT

(1.) Heard.

(2.) The informant has moved this criminal revision challenging the acquittal of the accused persons from the charges under Sections 294, 506B, 324, 458, 427, 436/34 of IPC.

(3.) The incident happened at 12:00 midnight on 8.5.2006 in the premises of J.N. Rice Mill, Bhatapara. PW-7 Shankar Sharma (informant) lodged the FIR naming accused Vicky Sablani, Vikas and Amit and several other persons, alleging that they committed trespass by forcefully entering into the premises of J.N. Rice Mill and while making filthy abuse, they caused injuries to PW-3 Kamal Jaiswal and put on fire two motorcycles, one belonging to himself and the other belonging to another employee namely Shankar, who works in the Rice Mill.