PAWAN KUMAR TIWARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) As all these revision petitions arise out of the common judgment and order dated 01.09.2018, they are being disposed of by this order.

(2.) Brief facts of the case are that complainant (applicant herein) filed FIR against the respondents in the aforesaid revision petitions on 08.02.2012 on the ground that on the said date at about 2.30 p.m. all the respondents have entered his room at D.P.Vipra College, Bilaspur and abused him, threatened and tried to interfere in his work. Applicant filed report against all the respondents at Police Station City Kotwali who registered offence under Sections 147, 294 and 506 IPC and after investigation, charge sheet was filed against the accused persons (respondents herein) in all the petitions and charges were framed.

(3.) Prosecution has examined 4 witnesses in support of its case. Statements of the respondents were also recorded under Section 313 of the Code of Criminal Procedure in which they denied the charges levelled against them and pleaded false implication in the case.