HARISH RAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an appeal, preferred by the informant, against the judgment and order of acquittal dtd. 20/9/2017 whereby the private respondents 2 to 5 have been given benefit of doubt and acquitted of the charges of offences punishable under Ss. 323, 324, 452, 504 and 506 IPC.

(2.) The background facts of the case are that the informant (appellant herein) lodged an FIR alleging that when her 12 years old daughter had taken the goats for grazing, the accused persons seized his goat and after beating her daughter, they made her to leave the spot. On the next day (3/3/2015), accused persons attacked on the family members of the informant and inflicted serious injuries to them with patal and dandas. When the informant came to rescue them, he was also assaulted. After investigation, police submitted chargesheet against the accused persons. Charges were framed against the accused, who denied the charges and claimed trial.

(3.) The prosecution, in order to prove its case, produced as many as seven witnesses. After appreciating the evidence adduced on record, the trial court came to the conclusion that the prosecution failed to prove the charges and the prosecution story was doubtful. Consequently, accused persons were acquitted.