SANTOSH NAIK Vs. SURESH NAIK

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The appellant as well as the respondents are present in person. The Consent Terms are filed duly signed by the respective parties and their advocates. Consent Terms declare that the appellant and respondent Nos.1, 2, and 3 amicably settled their differences/dispute with regard to the matter in the present appeal and respondents without prejudice to their rights, compensated the appellant by paying an amount of 2,00,000/- (Rupees Two Lakhs only) by way of cheque Rs. as disclosed in paragraph 6.

(3.) Records show that there was a fracture injury to the left hip joint due to the assault with danda. Charge was framed against the respondents for the offences punishable under Sec. 325, 504, r/w. 34 of the Indian Penal Code. After the trial, the learned trial Court acquitted all the respondents by giving benefit of doubt. Accordingly, the appellant who is the victim preferred the present appeal. It is reported that the State did not filed any appeal against acquittal.