SATISH KUMAR SANGHI Vs. BABU LAL AND ORS.

JUDGEMENT

(1.) PRESENT criminal revision petition, at the instance of the complainant, is directed against the impugned judgement dated 20.7.2012 passed by the learned Additional Sessions Judge, Narnaul, whereby appeal of the State against the judgement of acquittal dated 17.8.2010 passed by the learned Chief Judicial Magistrate, Narnaul was dismissed, upholding the acquittal of respondents.

(2.) BRIEFLY put, facts of the case, as recorded by the learned Additional Sessions Judge in para 2 of his impugned judgement are that Satish Kumar complainant had sown wheat and mustard crop in his field bearing Khewat No. 1696 Khatoni No. 2440 Khasra No. 7993//99/3/1. He alleged that after thrashing the crop, padari of mustard and tura of wheat was lying in the field which was set on fire by Babu Lal and Shyam Lal sons of Sultan Singh and they also raised a threat to kill him. As per complainant, civil suits regarding the land between him and Sultan Singh were pending, hence, assailants had come to their fields.

(3.) IN order to substantiate its case, prosecution examined as many as four PWs, besides producing on record other relevant documentary evidence. On conclusion of the prosecution evidence, statements of the accused were recorded under Section 313 Cr.P.C. All the incriminating material brought on record, was put to the accused. They denied all the allegations levelled by the prosecution, alleged false implication and pleaded complete innocence.