STATE OF GUJARAT Vs. ALTAFBHAI BAUDDINBHAI AND ORS

JUDGEMENT

(1.) THE present Criminal Appeal is directed against the impugned

(2.) THE facts of the case briefly summarized are as follows.

(3.) IT is the case of the prosecution that on 31.5.1995, when the complainant Dharmendrasinh Jadeja had gone for a walk near Ruturaj Talkies, Bagicha Road, the accused persons had come in a Fiat Car and had tried to threaten the people there by terrorizing to close the lauri -gallas. There upon, the complainant is said to have met Mahipathsinh Vijaysinh and Bharatsinh Ratansinh - Police Constable and when they had proceeded there, the accused persons had an altercation, which caused injuries to the complainant as well as Bharatsinh, which lead to filing of the complaint by the complainant Dharmendrasinh Jadeja for which FIR No. 46 of 1995 is registered with Dhranagdhra Police Station.