STATE OF MADHYA PRADESH Vs. ANNU ALIAS ANWAR

JUDGEMENT

(1.) THE State has preferred the present appeal being aggrieved with the judgment of acquittal dated 30.11.1999 passed by the JMFC, Ajaygarh, District Panna in Criminal Case No.7 of 1998 whereby, the respondent has been acquitted from the charge of Section 429 of I.P.C.

(2.) FACTS of the case in short are that on 9.1.1998 the complainant Mumtaz Khan (PW1) had lodged an FIR Ex.P/1 at Police Station, Ajaygarh that at about 3.00 p.m the respondent assaulted the goat of the complainant by a log and a fracture was caused to the goat on hip joint. The Police has registered a case and after due investigation a charge sheet was filed.

(3.) THE respondent abjured his guilt. He took a plea that he was falsely implicated in the matter due to enmity. No defence evidence was adduced.