STATE OF M P Vs. RAM CHANDRA

JUDGEMENT

(1.) The State has preferred this appeal against judgment dated 20/7/2012 passed by J.M.F.C Susaner, District Shajapur acquitting the respondents of offences Under Sections 148, 341, 323/149, 294 & 506 of IPC.

(2.) On perusal of record of trial Court and after hearing the counsel for parties, it is revealed that respondents faced the trial on the allegations that on 31.12.2005 they formed an assembly and caused injuries to Ramsingh and Laxman. On perusal of evidence of Ramsingh (PW2) . and Laxman (Pw3) both brothers, it becomes clear that Ramsingh (PW2) only named Mangilal and Navnit Soni in his chief examination. He failed to name remaining accused persons.

(3.) Trial court appreciated and considered the evidence of aforesaid witnesses meticulously and has observed that PW2 and PW3 are not reliable witnesses against the respondents. Their evidence is suffering from discrepancies and improvements. Laxman (PW3) was not found even in a position to witness the incident.