SANJAY MUNNALAL YADAV Vs. LOCHANSINGH MANSINGH KARAGIR

JUDGEMENT

(1.) The applicant/original complainant has preferred this criminal revision application against the judgment and order of acquittal passed by the Chief Judicial Magistrate, Nanded dated 13.10.2003 in RCC No.78 of 2003 for the offences punishable under sections 323, 324, 504, 435 r/w 34 of Indian Penal Code.

(2.) Brief facts of the prosecution case giving rise to the present criminal revision application are as follows:

(3.) The prosecution has examined in all six witnesses to substantiate the charges levelled against the accused. The defence of the accused is of total denial. After recording the statement of the accused u/S. 313 of Criminal Procedure Code and, after hearing both the sides, the learned Chief Judicial Magistrate, Nanded, by judgment and order dated 13.10.2003 acquitted the respondents/accused under section 248 (1) of Cr.P.C. for the offences punishable under sections 323, 324, 504, 435 r/w 34 of the Indian Penal Code. Hence, this criminal revision application preferred by the applicant/original complainant.