STATE OF GUJARAT Vs. SHANTILAL DAHYABHAI CHAUHAN

JUDGEMENT

(1.) BY way of this appeal, the appellant­ State has challenged the judgment and order of the learned JMFC, Dakor, Dated : 30.03.1993, rendered in Criminal Case No. 918 of 1987, whereby, the learned trial Court acquitted the original accused ­ the Respondents, herein, of the charges under Sections 325, 323, 504, 114 of the Indian Penal Code and Section 135 of the Bombay Police Act.

(2.) THE brief facts of the case of the prosecution, as set out before the trial Court, are that on 17.06.1987, the accused -Respondent No.1, herein, hurled abuses at the complainant, saying that why did you try to molest my wife, and also inflicted injuries on the head and face of the complainant, whereas, the accused - Respondent Nos.2 and 3, herein, inflicted injuries on the complainant with stick. Hence, the complainant lodged the complaint in question. On registration of the offence, police carried out the investigation and on finding sufficient evidence, a charge -sheet was filed against the accused persons.

(3.) AT the time of trial, the prosecution, in support of its case, examined the complainant and other witnesses.