CHIDDI SINGH Vs. STATE OF U P

JUDGEMENT

(1.) THIS revision has been preferred against the judgment and order dated 14.08.2007 passed by the Chief Judicial Magistrate, Mathura in Criminal Case No. 4743 of 2004 (State vs Chiddi), Convicting the revisionist under section 323 IPC for six months' simple imprisonment and acquitted the accused person under sections 504 and 506 IPC and the judgment passed in Criminal Appeal No. 73 of 2007, which was dismissed on 23.04.2008.

(2.) BRIEF facts of the case are that the complainant lodged an FIR at the police station that on 30.06.1996, the accused Chiddi came in front of the house of the complainant and placed his buggi in front of the house of the complainant at 4.00 p.m. The complainant asked the accused not to place his buggi in front of the house of the complainant, at which the accused person assaulted the nephew of the complainant Dhani Ram and his cousin brother Vijendra by lathi and danda, abused him and threatened him. On the basis of this report, an FIR was lodged. The Investigating Officer investigated the matter and submitted charge sheet under sections 323, 504 and 506 IPC.

(3.) CHARGES were framed against the accused person under sections 323, 504 and 506 IPC.