RADHIKA KUSHWAHA Vs. STATE OF U.P.

JUDGEMENT

(1.) THIS revision has been preferred against the judgment and order dated 19.05.1989 passed by the 1st L.C.C., Ghazipur in Criminal Case No. 536 of 1987, under sections 323, 325, 504, 506 IPC, PS Dildarnagar, district Ghazipur convicting and sentencing the revisionists for a period of two months' simple imprisonment, under sections 323/34 IPC and order dated 09.10.1990 passed by the 1st Additional Sessions Judge, Ghazipur in Criminal Appeal No. 69 of 1989 confirming the order and sentence passed by the trial court.

(2.) BRIEF facts of the case are that on 09.06.1985 at about 12 O'clock one Ramji was sitting infront of the house of complainant Kamla Kamkar and the said land was sahan land of the complainant. The accused along with one Badri came over there and in furtherance of their common intention started beating Rajmi by lathi, who raised alarm, upon which the complainant Kamla, his father Ram Chandar and his mother came over there to intervene and protect Ramji, whereupon the accused persons also inflicted injuries on Kamla and, also his father Ram Chandar and others. All the accused persons, namely Radhika Kushwaha, Heera Kushwaha and Ram Bilas abused and threatened the complainant. The report was lodged. After investigation, the Investigating Officer submitted the charge sheet.

(3.) FEELING aggrieved the present revision has been preferred.