SHIV SINGH Vs. HARNARAYAN

JUDGEMENT

(1.) Feeling aggrieved by the judgment of acquittal passed by the 6th A.S.J. Bhind in S.T. No. 141/2006 (State of Madhya Pradesh Vs. Harnarayan and others) decided on 5.9.2011 by which the learned trial Court has acquitted all the accused persons / respondents under Sections 147,148 and 307/149 of IPC, has filed this appeal under Section 372 of Criminal Procedure Code.

(2.) The factual matrix of the case lies in a narrow compass;

(3.) After, the case was committed to the Session Court the Additional Sessions Judge, levelled the charges under Sections 147, 148 307/149 of IPC against the accused persons. They abjured guilt. In their examination they have stated that they are falsely implicated because of their enmity with the complainant. After adducing evidence, the learned 6th ASJ pronounced the impugned judgment and acquitted the respondents.