STATE OF MP Vs. CHHOTELAL SINGH

JUDGEMENT

(1.) THIS appeal has been preferred under section 378 (1)/ (3) of Code of Criminal Procedure 1973 by the State appellant against the judgment dated 28/11/1996 passed by Judicial Magistrate, First Class Amarpatan, District-Satna in regular Criminal Case No. 345/1990, acquitting the respondents/accused persons of the charge under section 325 and 323/34 IPC.

(2.) DURING pendency of this appeal, the respondent no.4 Jay Pratap Singh expired and vide order dated 01/05/2012 name of the respondent no.4 was deleted from the cause title as appeal stood abated against him.

(3.) DR. A.K. Saraf (PW-9) found fracture of 6th and 7th ribs on left side of the chest and prepared X-ray report Ex.P-5. Tilak Raj injured (PW-2) was admitted in the hospital for treatment. The fact of admission of injured PW-2 in hospital was informed to police and police recorded this information in Roznamcha Ex.P-10 on the same day. However, B.R. Bagri, SHO, Satna (PW-12) registered a case in respect of the aforesaid incident on 23/04/1989 at Ex.P-9.