THE STATE OF MADHYA PRADESH Vs. RAMCHARIT

JUDGEMENT

(1.) HEARD on admission.

(2.) THE State has preferred the present leave application against the judgment dated 11.6.2013 of acquittal passed by the learned 4th Additional Sessions Judge, Rewa in ST No.202/2008 whereby the respondents were acquitted from the charges of offence punishable under Sections 147, 307 or 307/149, 325 or 325/149, 323 or 323/149 (two counts) of IPC.

(3.) THE prosecution case, in short, is that on 1.8.2005 at about 8:00 AM Shapathmuni went to his field situated at Village Moharva (Police Station Baikunthpur District Rewa) along with some labourers to weed the crop in the south side of field. The respondents objected and assaulted him by various weapons. Devraj, Rampal and Chudamani also sustained injuries. The victims were taken to the Government Hospital, Rewa for examination and treatment and thereafter the case was registered.