UMESH MEHTA Vs. KALI RAM AND ORS.

JUDGEMENT

(1.) PRESENT criminal revision petition, at the instance of complainant, is directed against the impugned judgment of acquittal dated 08.06.2007, whereby accused -respondents were acquitted of the charges framed against them.

(2.) BRIEF facts of the case, as noticed by the learned trial Court in paras 2 & 3 of the impugned judgment, are that on 17.10.2002, the complainant Dr. Umesh Mehta, moved a complaint before SI Bhagat Singh. It was alleged therein that when the complainant was going on his scooter to take round of his ward after attending the Caesarean Section and a patient, the complainant was stopped by two persons of Dr. Vandana Bhatia, in front of gate falling towards police lines. They pulled the racket carried by the complainant and started beating him with racket and sticks, severely. The accused broke the racked and left their motor cycle No.HR -4 -5904, on the spot. The case properties were handed over to the police by the complainant. Legal action was called for against the assailants.

(3.) THE challan having been presented, copy thereof along with documents attached therewith, was supplied to the accused, as envisaged under Section 207 Cr.P.C. A prima facie case was found to be made out and accordingly, the accused were charge -sheeted for the commission of offences under Section 332, 353, 506, 427 read with Section 34 of the Indian Penal Code ('IPC' for short). Accused pleaded not guilty and claimed trial.