SHRAWAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. ADMIT.

(2.) Heard finally by consent of learned counsel for the parties.

(3.) Perused judgments passed by the trial Court and the appellate Court. The complainant had lost one of her teeth during the course of alleged assault on the part of the applicant. The applicant is son-in-law of the complainant. The tooth was not recovered from the spot nor there is any medical report to the effect that there was fresh uprooting of any tooth of the complainant. However, both the Courts below have placed reliance on the evidence of the complainant-P.W. 1 that she lost her tooth in the alleged assault on the part of the applicant.