NILESH SOMABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present revision applicant is preferred by the petitioner (original complainant) challenging acquittal of present respondent Nos.2 to 5 (orig. accused) by the learned Chief Judicial Magistrate, Patan by judgment and order dated 16.10.2008 in Criminal Case No. 854/2005, for the offences punishable under sections 504, 506(2) & 114 of the Indian Penal Code read with Sections 183 & 184 of the Gujarat Panchayats Act.

(2.) THE incident is said to have occurred on 10.2.2005. It is the case of the complainant that the accused had let loose cows and buffaloes in the agricultural field of the complainant on account of which the crop/harvest of the complainant was damaged. The complaint was registered with Patan Taluka Police Station. On completion of investigation, police filed charge sheet before the trial Court against the present respondent Nos.2 to 5.

(3.) WHILE acquitting the accused, the trial Court has recorded the following findings: -