ARUNDHATI MISHRA Vs. PARAMESWAR NANDA

JUDGEMENT

(1.) The appellant by filing this appeal has questioned the order of acquittal dated 06.11.1992 passed by the learned J.M.S.C., Bhadrak in I.C.C. Case No. 81 of 1992/Trial No. 478 of 1992.

(2.) The prosecution case in short is that on 10.03.1992 at 10.00 AM when the son of the complainant P.W.1 had been to the public tube well to fetch water, the accused persons did not allow him to do so and attempted to assault him. When he rushed to his house and informed his mother; she came there protested. It is further stated that the accused persons abused her in obscene language and accused Parsuram assaulted to her by chappal and accused Parameswar pulled her saree.

(3.) The trial court upon analysis of evidence of four prosecution witnesses, out of whom, P.W.1 is the complainant and P.W.3 is her son has held those to be insufficient to fasten the guilt upon the accused persons for commission of offences as aforesaid.