GOBIND RAM Vs. MURARI LAL

JUDGEMENT

(1.) PRESENT is a criminal revision and has been directed against the order dated 12.2.1991 vide which the learned trial Court held that the prosecution has failed to prove its case beyond reasonable doubt. Therefore, all the respondents were acquitted of the offence punishable under Section 325/34 and 323/34 Indian Penal Code.

(2.) THE brief facts of the prosecution case are that Shri Gobind made a complaint to the police on 27.6.1987 on the allegations that on that day at 11.00 a.m. he, his wife Gindori and his daughter Urmila were present at their house when Rattan came there and made certain complaints against his son Bishnu. Gindori told him that she would correct her son if he was at fault. Then respondent Rattan sat on the cot but left after sometime and other respondent Pusgar hurled abuses on the complainant. Gindori tried to pacify the respondents but Pusgar threw a stone which hit on the face of Gindori. Pusgar continued throwing stones. In the meantime, respondent Murari also came there with a lathi in his hand and gave a lathi blow on the left hand of the son of the complainant. After that Suman, daughter of Murari also came there and she also threw a stone which hit the left leg of Urmila. Another stone thrown by Pusgar hit the finger of the right hand of the complainant. The complainant shouted for help and was rescued by the villagers. It is also alleged that while running away Rattan also threatened the complainant of dire consequences. The complainant and his wife after some time went to Civil Hospital, Mohindergarh for medical treatment. The police investigated the case and challaned the respondents.

(3.) NOT satisfied with the findings of the trial Court, the present criminal revision.