STATE OF M.P. Vs. SHANTILAL

JUDGEMENT

(1.) The State through Police Station, Aron, district Guna, has filed this Criminal Appeal being aggrieved by the judgment of acquittal dated 1.7.2003 pronounced by the Sessions Judge, Guna, in Sessions Trial No.307/02 by which the learned trial Court has acquitted the accused/respondent in all the charges levelled against them under Sections 294, 452, 323 and 506-B and under Sections 376 read with Section 511 of IPC.

(2.) It is not disputed that the prosecutrix is known to the accused persons who are living nearby their house.

(3.) Briefly, stated the prosecution story before the learned trial Court is that was on 16.08.2002, the mother of the prosecutrix Savita Bai lodged a report Exhibit P-3 at Police Station Aron stating that respondent/accused No.1 Shantilal is residing nearby their house. It was raining, her children were playing and shouting in front of the house of the accused Shantilal, he scolded the children. On being asked by the complainant Savita Bai, why he is scolding the children. Both the accused persons abused her and came with lathis to beat her. She went inside the home and closed the doors. Shantilal entered inside her house, caused injuries to her. They also threatened her that if the children play and shout in front of his house, he will kill them. On her report, crime was registered under Sections 452, 294, 323 and 506-B 34 of IPC.