BACHNI DEVI Vs. BALDEV RAJ

JUDGEMENT

(1.) THE complainant is aggrieved by acquittal of the respondents of the charges under Sections 324/ 323/34, IPC.

(2.) CASE of the complainant is that Baldev raj, accused had contested election of sarpanch against Hans Raj, father of the complainant. On 26. 8. 1994 at 10. 30 a,m. , baldev Raj, accused along with others started digging earth from the house of the father of the complainant. Hans Raj, father of the complainant, objected to this. Baldev raj instigated his co-accused to teach him a lesson. Baldev Raj was having Belcha and he gave two blows on her head. Rano Devi and Ashok Rani caught hold of her while neelam Devi gave three blows on her back and shoulder with a Thapi. Dev Raj gave a datri blow on the left ear and Hans Raj gave one Datri blow on the chest of Hans Raj from wrong side. Baldev Raj also gave bite on her right index finger. On raising of alarm, subhash Chander, Om Parkash, Mangat ram and Vijay Kumar intervened and saved them. She and her father were taken to Civil hospital, Narot Jaimal Singh, where they were medically examined. Since police did not take action, complaint was filed.

(3.) THE complainant examined PWl Dr. Puran Chand, PW2 Hans Raj, and PW3 bachni Devi, the complainant herself.