SANJAY KUMAR COMPLAINANT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Jata Shankar Pandey, the learned counsel for appellant, the learned A.G.A. for State- opposite party-1.

(2.) Challenge in this Criminal Appeal is to the judgment dtd. 15/9/2025 passed by Additional District and Sessions Judge, Court No. 18, Agra in Sessions Trial No. 1823 of 2022, State vs. Anand Kumar and Others, under Ss. 307, 323, 504 and 506 IPC, Police Station Tajganj, District Agra, whereby the accused-opposite parties 2 to 4 have been acquitted by Court below of the charges framed against them.

(3.) Brief facts of the case are that on 28/5/2018, at about 5:30/5:45 p.m., the complainant Sanjay Kumar was going at his work place, as usual, as soon as he reached near the house of accused persons, all the accused persons (opposite parties 2 to 4) surrounded the complainant, opposite party 4 Anand Kumar took out his knife and by brandishing his knife remarked that he will not leave him alive, at this, other accused persons, (opposite parties 2 to 4) started beating the complainant with kicks and fist, and then opposite party 4 tried to give a knife blow on the chest of the complainant, the complainant saved his chest by forwarding his left hand, at this, he received serious injuries on his left hand. On hearing the screams of complainant, the witnesses, Jagvir, Anil Kumar, Krishna Kumar and Vipin Kumar came there and saw the incident, thereafter, all the accused-opposite parties 2 to 4 ran away from the spot by extending threats. The injured complainant approached Police Station Tajganj for registration of the FIR but his report was not lodged. Thereafter, the complainant filed a complaint in Court.