B. BALRAJ Vs. ARUN @ ARUNKANTH AND OTHERS

JUDGEMENT

(1.) The Crl.R.C. is filed against the order acquitting the respondents 1 to 8/accused from the charges levelled against them under Sections 147, 148, 341, 323, 324 and 506 (Part 2) read with 34 Indian Penal Code, by P.W.1, who is one of the injured in the alleged incident.

(2.) The case of the prosecution is as follows:

(3.) The trial Court, after following the procedures, framed necessary charges against the accused and considering the evidence of P.Ws.1 to 11, Exs.P-1 to P-8 and M.O.1, acquitted the accused, stating that the charges levelled against them under Sections 147, 148, 341, 323, 324, 506 (Part 2) read with 34 Indian Penal Code, have not been proved by the prosecution beyond reasonable doubt and benefit of doubt has been given in favour of the accused and they were set free, against which, P.W.1, one of the injured, has come forward with the present Crl.R.C.