KARAM SINGH Vs. CHARAN SINGH

JUDGEMENT

(1.) THIS revision petition filed by Karam Singh (complainant) is directed against the order of the learned Judicial Magistrate Ist Class, Gharshankar dated 19th November, 1981 vide which the respondents were acquitted.

(2.) THE prosecution case as set up at the trial was that on 30th January, 1980, at about 9 P.M., P.W. 1 Dial Singh complainant heard a raula in his house from the road and when he came out, he saw that Karam Singh (P.W.3) was being dragged by all the accused-respondents and was taken to the room of Charan Singh, one of the respondents Charan Singh respondent was saying that since Karam Singh PW remained in the company of Rattan Singh Sarpanch, with whom Charan Singh had a party faction, and as such he should be taught a lesson for that and further exhorted that his co-accused should not bother for any expenses. It is alleged that Smt. Gurmit Kaur (P.W.2) wife of Karam Singh (P.W.3) also reached the spot and she was also given injuries by the respondents.

(3.) DURING investigation, Karam Singh PW was recovered from the baithak of Charan Singh respondent, vide recovery memo Ex. PA. The investigation officer also prepared the rough site plan, Ex. PC.