APPASAHEB AND ORS. Vs. SUNIL

JUDGEMENT

(1.) The respondent herein filed a private complaint in the Court of Judicial Magistrate, First Class, Shrirampur, against the applicants/original accused No. 1 to 6 for the offencs punishable under Sec. 323, 504, 506 read with Sec. 34 of the Indian Penal Code.

(2.) The allegations against the applicants are that on 8/7/2017 at about 9 a.m. all the accused persons entered into the land of the complainant bearing gat No.228. Accused No. 1 caught hold the complainant, accused No. 3 assaulted him with fist and kick blows and accused No. 2, 4 and 6 also assaulted him with fist and kick blows and they abused to the complainant.

(3.) After filing of the complaint, learned Judicial Magistrate, First Class, Shrirampur, taken cognizance of the offences punishable under Sec. 323, 504, 506 read with Sec. 34 of the Indian Penal Code and process has been issued. Learned counsel for the applicants invited my attention to the provisions of sec. 323, 504, 506 of the Indian Penal Code and he further points out that all the offences are noncognizable, bailable and triable by Magistrate.