LALLU SINGH Vs. PRAVEEN VISHWAKARMA

JUDGEMENT

(1.) THIS is complainant's revision petition against the impugned judgment of acquittal dated 8-4-94, passed by IIIrd Additional Sessions Judge, Jabalpur in S. T. No. 653/92, whereby respondents accused Praveen Vishwakarma, Vijay Kumar Vishwakarma and Dilip Vishwakarma and their co-accused persons Sudhir Vishwakarma, Piddi @ Pradeep Vishwakarma and Vinod Sen were acquitted of the charges under Sections 147, 148 and 307 read with Section 34, IPC.

(2.) POLICE Civil Lines, Jabalpur after completing the investigation of the case registered at Crime No. 361/91, charge-sheeted as many as six accused persons, including the three respondents, for the alleged commission of the offences punishable under Sections 147,148 and 307 read with Section 34, IPC. The accused persons were alleged to have attempted at the life of complainant Lallu Singh by causing injuries on him, in the intervening night of 11/12th of December, 1991.

(3.) THE accused persons abjured their guilt and pleaded false implication to the charges framed by the Trial Court under Sections 147, 148 and 307 read with Section 34, IPC.