GYANSINGH Vs. VASU PARDI

JUDGEMENT

(1.) THIS criminal appeal under section 372(2) of the Code of Criminal Procedure is filed by the complainant assailing the judgment dated 8/8/2014 delivered by the Court of Third Additional Sessions Judge, Guna in Session Trial No. 38/2014.

(2.) BY the aforesaid judgment, the Trial Court has acquitted the accused persons Vasu Pardi and Rahul Pardi, respondents 1 and 2 herein of the charges punishable under sections 450, 327 and 394 read with sections 397 and 506 Part II IPC, and accused Gabbu Pardi, respondent No. 3 herein of the charges punishable under sections 216(A) and 120 -B of IPC.

(3.) AS per the prosecution case, in the night intervening 05th and 06th August, 2013 at about 1.00 the accused persons forcibly entered in the house of the complainant Gyansingh (PW 1) and committed loot of cash and gold and silver ornaments. When the complainant and his family members tried to resist, the accused persons are alleged to have caused marpeet with Devendra and Ravindra.