STATE (NCT OF DELHI) Vs. GIRISH KUMAR

JUDGEMENT

(1.) Criminal Appeal under Sec. 378(1) of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Cr.P.C.') has been filed against the judgment dtd. 3/10/2016 vide which the learned M.M. has acquitted the Respondents for offences under Ss. 325/34 of the India Penal Code, 1860 (hereinafter referred to as the 'IPC') in a case arising out of FIR No. 75/2001 at P.S. Okhla Industrial Area.

(2.) Briefly stated, as per the Complaint dtd. 3/2/2001 at P.S. Okhla Industrial Area, the Complainant/Sh. Shankar Bharti, on 2/2/2001 at about 4:30 PM, was going for some important work and when he reached near the clinic of Dr. Rai at Indira Kalyan Vihar Camp near DSIIDC, Respondents Girish Kumar and Ram Kripal Singh, caught him and started beating him. They broke his right knee and took away his HMT wrist watch, golden ring, golden chain and an amount of Rs.618.00 from his pocket and also threatened before leaving.

(3.) On his Complaint, FIR No. 075/2001 was registered at P.S. Okhla Industrial Area. Due investigations were conducted and the statements of the Complainant as well as the eye-witnesses were recorded. On completion of investigation, Chargesheet under Ss. 325/34 IPC was filed against both the Respondents.