SHAHIN PERVEEN Vs. STATE OF UTTARANCHAL AND OTHERS

JUDGEMENT

(1.) The revision has been directed against the judgment and order dated 21.6.2004 passed by the Special Judicial Magistrate First, Dehradun whereby the accused persons Maqbool, Smt. Shahida, Nazim and Smt. Chanda were acquitted from the charge of Sections 323, 325 and 504 IPC.

(2.) It is pertinent to mention here that none turns up on behalf of the revisionist even in the second revised call after lunch, so this Court has given hearing to Sri M.A. Khan, learned Brief Holder for the State and has gone through the trial court's record.

(3.) It appears that the incident relates back to dated 29.10.1996 when the revisionist along with her other family members were supervising the work of wall plaster done by some Mason along with other labourers and the accused persons intervened. The quarrel was aggravated. Accused persons abused the revisionist and her family members and beat them with Lathi, batten and Khukhri.