NAVEEN KUMAR @ BABLOO Vs. SATYAVRAT PUNIA

JUDGEMENT

(1.) THE instant petition is being filed by the petitioner while challenging the judgment dated 15th September, 2001, passed by the learned Addl. Sessions Judge, whereby the learned Judge has acquitted all the accused persons/respondents from the charges.

(2.) THE petitioners were charged under Sections 302/34 Indian Penal Code, 1860. Accordingly, under Section 212 of Indian Penal Code, 1860, Charges were framed.

(3.) LEARNED counsel for the petitioner has drawn the attention of this Court to the statement of PW5, being the eye witness. He stated that his mother threatened accused Satya Vrat to see him in the court of law and also lodged a complaint with the police on which accused Satya Vrat reported that she would not be able to do so because he would finish her. Then accused Satya Vrat, Sunita and Nirmala pushed his mother on the ground. Sunita got hold of both the legs of his mother and Satya Vrat caught both legs of his mother and gave blows on the head with ?Vasauli?. Thereafter accused Nirmala came and also gave blow on his mother. He was so scared that he ran away from there and on the way, his aunty Sev Wati met him and he told her about the incident. Then Sev Wati told that she would check about the incident from the neighbourers etc. He along with Sev Wati went to the place of occurrence where his mother was lying, and blood was oozing from her head. Then he with Sev Wati planned to go to the police station.