RAJKUMAR PATEL (KURMI) Vs. HALLU @ HALKU SINGH

JUDGEMENT

(1.) The petitioner/complainant has filed this application under section 378 (3) of Criminal Procedure Code, 1973, seeking leave to appeal against the judgment dated 19.4.2018 passed by IX Additional Sessions Judge, Jabalpur; whereby learned Trial Judge has acquitted respondents/accused under Section 436 alternate 436 read with Section 34, Section 307 alternate Section 307 read with Section 34, Section 324 alternate Section 324 read with Section 34 I.P.C.

(2.) Prosecution case in nutshell is that Rajkumar Patel (PW 1) lodged an F.I.R in the Police Station Patan district Jabalpur that he is doing the business of poultry-farm and near to his poultry-farm there is a hut in which Chowkidar Munim Patel (P.W 6) lives. On 8.12.2015 at about 1.30 a.m. Muneem Patel (PW 6) cried that the hut was caught by the fire. On hearing the cry Rajkumar (PW1), Rinku Pateln (PW2) and Devendra Patel (PW 3) rushed to the spot where they saw that Muneem Patel (P.W.6) was lying burnt and also unconscious. These witnesses extinguished the fire by pouring the water. During the course of extinguishing the fire Rajkumar Patel (PW1) of Devendra Patel (PW3) also got burnt. Muneem Patel (PW6) was admitted in hospital and F.I.R was lodged.

(3.) After completion of investigation, Police Station Patan filed a challan against the respondents/accused.