BAGA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) Prosecution story in brief is that on 11/6/2023 at around 8:00 PM, when the complainant Rahul Naik was walking and reached in front of the house of Mukesh, he saw that a quarrel had taken place between the petitioner Baga Bhagirath and Mukesh. When the complainant tried to intervene, then the petitioner abused him in filthy language. The complainant objected the same on which the petitioner assaulted him by kicks and fists. Uncle of complainant/injured Kishan came to rescue the complainant, then the petitioner assaulted Kishan on his abdomen by kicks and fists. Wife of complainant Mamta Bai, sister-in-law (bhabhi) Urmila and Mayabai and Aunt Jhatibai also came there to exhort the petitioner, then he also abused them verbally and physically assaulted them. The petitioner gave life threat to the complainant party. The injured persons were taken to government hospital Kasrawad. The matter was reported on the same day by the complainant. The injured Kishan received grievous injury on his abdomen. Therefore, he was referred to Khargone. He was treated from 13/6/2023 - 15/6/2023 at Sundar Hospital, Khargone, thereafter he was admitted in Parul Sevashram Hospital, Vadodara, Gujarat. During treatment, on 25/6/2023, Kishan succumbed to his injuries.

(3.) After hearing both the parties on 22/9/2023, learned Trial Court had framed charges against the petitioner as mentioned above.