STATE Vs. PRITIKA BORKAR

JUDGEMENT

(1.) The State has filed the above Appeal against the Judgment and Order dated 26.2.2009 of the learned Judicial Magistrate First Class, Vasco-Da-Gama, Goa, by which the Respondent/Accused has been acquitted of the offences punishable under Sections 325, 504 and 506 of the Indian Penal Code.

(2.) The prosecution case is that the complainant one Shubhangi Palekar was putting glass pieces on the compound wall, at that time the accused came with a broom and cleared the glass pieces and that there was an altercation between the accused and the complainant and that the accused threw a stone on the complainant which hit the left eye of the complainant due to which she sustained injuries to the said left eye. It is also alleged that the accused also abused the complainant with filthy words 'Chedi, Randgye'. It is further alleged that the accused also threatened her with dire consequences so also the sons of the complainant who were near the scene of offence. A scene of offence panchanama was conducted. The charge-sheet was thereafter filed against the accused.

(3.) The charge came to be framed against the accused for the offences punishable under Sections 325, 504, 506 of the Indian Penal Code. The accused pleaded not guilty and claimed to be tried.