RAJKUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the following:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) The case is based on an FIR lodged by PW1 Nema Devi. According to which, on 16/9/2020, at 8:15 P.M., the appellant in an inebriated condition came to the rooftop of the house of the informant and started abusing her. He attacked the informant and her daughter with bricks and damaged one of their E-rickshaws bearing Registration No. UK03-ER-0468. The informant and her daughter sustained injuries. Meanwhile, the husband of the informant, who is PW4 Babu Ram was also informed. He rushed to his home and tried to save his family members. Meanwhile, the revisionist hit him on his head by a brick, due to which he sustained serious injuries. Based on the FIR, Case Crime No. 109 of 2020, under Sec. 323, 504, 427, 354 IPC was lodged at Police Station Tanakpur and the investigation proceeded. The Investigating Officer prepared the site plan. The injured was medically examined. After investigation, charge sheet was submitted against the revisionist under Sec. 323, 325, 427 and 504 IPC. The cognizance was taken in the matter. On 7/4/2022, charges under Sec. 323, 325, 427 and 504 IPC were framed against the revisionist, to which he denied and claimed trial,