LAWS(GAU)-2019-7-54

PRANITA KEOT Vs. STATE OF ASSAM

Decided On July 18, 2019
Pranita Keot Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Mr. BK Bhagabati, learned counsel appearing for and on behalf of the petitioners and Mr. BM Choudhury, learned counsel for the respondent Nos.2 to 6 and Mr. PS Lahkar, learned Additional Public Prosecutor, Assam, for the State/respondent No.1.

(2.) Present revision is preferred against the judgment and order dated 20.03.2008 passed by the learned Addl. Sessions Judge (FTC) No.3, Kamrup in Criminal Appeal No. 18/07 whereby the learned appellate court has allowed the appeal acquitting the accused-persons/private respondents from the charge u/s 447/325/34 IPC.

(3.) Briefly stated, the prosecution case is that on 1.5.2000, the informant/Pranati Keot lodged an FIR before the O/c of Dobak Police Out-post against the accused persons alleging interalia that on the same day at about 8:00 AM while her father and her elder brother were ploughing in their own land, the accused persons armed with dao, lathi, hulabari, spade etc. trespassed into their land and assaulted her father and brother as a result of which they sustained injuries on their persons and injured were taken to the hospital for providing treatment. Accordingly, Rangia PS Case No.102/2000 u/s 447/325/34 IPC was registered against the accused persons and on completion of investigation, police submitted charge-sheet against the accused-persons under the above Sections of law.