TUSHAR A BHAMBHANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner -original complainant has preferred this Revision Application under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973 ["the Code" for short] and challenged the judgment and order of acquittal dated 04.06.2005 passed by the learned Sessions Judge, Navsari, in Criminal Appeal No.5 of 2003 acquitting the respondents -accused for the offences punishable under Sections 323 and 325 of the Indian Penal Code ["IPC" for short].

(2.) IT is the case of the prosecution that on 10.05.1998 at about 0.45 hours, the petitioner -complainant asked the respondents -accused as to why they are putting stones on the road in Vijaypark Society, Navsari. Therefore, keeping a grudge thereof, the respondents -accused gave abuses and threats to the petitioner -complainant and the witnesses and beat them with sticks and waist -belt and thereby committed offences punishable under Sections 323, 325, 504, 506(2) and 114 of the IPC and Section 135 of the Bombay Police Act.

(3.) BEING aggrieved by the said decision, the petitioner -original complainant has preferred this Revision Application.