HAN SINGH Vs. ANTAR SINGH

JUDGEMENT

(1.) This is an appeal by the complainant against respondents acquittal of an offence under section 325 I.P.C.

(2.) It was alleged in the complaint that on 1.3.1976 at about 9 p.m. when complainant Harisingh was returning from a Pan Shop, respondents who were armed with iron rods, iron angles and hockey sticks (all blunt weapons) ambushed and attacked him causing five injuries. He was medically examined, the same night. Report of the incident was lodged but the police did not take any action.

(3.) Respondents denied the allegations and pleaded that, in fact, the complainant himself had attacked Rajendra Singh, father of respondent No. 3 causing several injuries and during that fight the complainant might also have received some injuries.