GOPI CHAND Vs. BISHAN DAYAL & ORS.

JUDGEMENT

(1.) THIS criminal revision by the complainant has been preferred against the judgment of acquittal dated 20.10.2001 recorded by learned JMIC, Narnaul in criminal case No. 135/2000 under Section 325/34 IPC.

(2.) THE brief facts of the case as set out in the impugned judgment on reproduction read as under: -

(3.) ON hearing learned counsel for the petitioner and from perusal of the record, it appears that the prosecution examined five witnesses namely (i) Dr.R.K.Verma (PW1) (who conducted medico -legal examination of complainant Gopi Chand); (ii) Dr.R.K.Jain (PW2) (Dental Surgeon who examined the complainant); (iii) Niranjan Lai (PW3) (who presented the challan); (iv) Ran Singh HC (PW4) (who entered the report No.36 dated 2.3.2000) and (v) Mange Ram ASI (PW5) (the investigating officer), but they are only official witnesses. Moreover, despite several opportunities having been granted to the prosecution, no other witness was produced to prove the complicity of the accused with the alleged offence.